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Dharampal vs State of Uttaranchal

Uttarakhand High Court · Decided on 24 March 2005 · Citation: (2005) 2 UC 928

HON’BLE JUDGES
B.C.Kandpal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 366, 368, 420
CASE NUMBER
Bail Application No. 174 of 2005
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Judgment

6 paragraphs · 149 words

Hon''ble B.C. Kandpal, J.—The applicant has applied for bail in case crime No. 75 of 2002 under Sections 366, 368 and 420 of I.P.C. registered at P.S. Zabhrera, District Haridwar.

2.

Heard Sri Pawan Kumar Learned Counsel for the applicant, learned A.G.A. and perused the record.

3.

As per the First Information Re port two ladies were allegedly kidnapped by the applicant and other persons and these ladies came back immediately on the next day.

4.

The applicant is in jail since 17.1.2005 and learned A.G.A. could not produce, any criminal history of the applicant before me.

5.

Considering the facts and circumstances of the case, I think, it is a fit case for bail at this stage.

6.

Let the applicant Dharampal be released on bail on his executing a personal bond and finishing two sureties each in the like amount to the satisfaction of Civil Judge/J.D. Roorkee.