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Judgment
11 paragraphs · 194 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Sachin Kumar Sharma, Advocate for the applicant and Mr. R.K. Joshi, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 158 of 2018, which has been registered under Sections 3/5 and 11 of the Uttarakhand
Cow Progeny Act, at Police Station Bhagwanpur, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 18.07.2018 and the applicant has no previous criminal history.
Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 18.07.2018, 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.