High CourtsSingle Bench

Harikrishna Singh vs State of Uttarakhand

Uttarakhand High Court · Decided on 14 August 2018 · Citation: (2018) 08 UK CK 0079

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 420, 504, 506
RESULT
Allowed
CASE NUMBER
First Bail Application No.1428 of 2018
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Judgment

12 paragraphs · 207 words

SUDHANSHU DHULIA, J. (ORAL)

Heard Mr. Nalin Saun, Advocate for the applicant and Ms. Puspha Bhatt, Deputy Advocate General with Mr. R.K. Joshi, Brief Holder for the State.

The applicant is in jail having been implicated in Case Crime No. 194 of 2018, which has been registered under Sections 420/120-B/504 and 506 of

IPC, at Police Station Patel Nagar, District Dehradun.

Learned counsel for the applicant submits that the applicant is in jail since 30.04.2018 and other co-accused, namely, Sonu has already been granted

protection by this Court in a criminal writ petition.

Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 30.04.2018, prima facie, the applicant has

been able to make out a case for bail at this stage. The bail application is allowed accordingly.

Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each in the like amount to the

satisfaction of the Magistrate concerned/Court concerned.

It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken

into consideration at all in any other proceedings.