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HARENDER RATHI vs STATE OF UTTARAKHAND

Uttarakhand High Court · Decided on 14 March 2018 · Citation: (2018) 03 UK CK 0038

HON’BLE JUDGES
SUDHANSHU DHULIA, J
RESULT
Dismissed
CASE NUMBER
Original Jurisdiction 3rd Bail Application No. 02 of 2018 Order on bail application of the accused
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Judgment

13 paragraphs · 256 words

Sudhanshu Dhulia, JÂ

1.

Counter affidavit filed on behalf of State in the Court today is taken on record.Â

2.

The applicant before this Court is an accused in Case Crime No.228 of 2011 (Session Trial No.28 of 2012), which has been registered under

Sections 147, 148, 149, 302 and 120B of IPC, at Police Station Kotwali Gangnahar, Roorkee, District Haridwar.

3.

This is the third bail application moved by the applicant before this Court. The first and second bail applications of the applicant were rejected by

this Court vide orders dated 19.06.2014 and 30.05.2017 in BA 1st No.1238 of 2013 and BA 2nd No.70 of 2017 respectively.Â

4.

Considering the facts and circumstances of the case and the fact that the trial itself at its conclusion, this Court is not inclined to enlarge the

applicant on bail. Accordingly, the bail application is rejected.

5.

However, the trial court is hereby directed to expedite the trial as expeditiously as possible in letter and spirit of Section 309 CrPC without granting

any unnecessary adjournments to any of the parties.Â

6.

It is made clear that any observation made by this Court is only for the purposes of present bail application. It shall not be taken into consideration at

all in any other proceedings.

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