AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 203 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. A.K. Sharma, Advocate for the applicant and Ms. Pushpa 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. 283 of 2018, which has been registered under Sections 356/379 and 411 of IPC, at
Police Station Kotwali Gang Nahar, Roorkee, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 01.07.2018 and the applicant has not been named in the first information
report.
Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 01.07.2018, 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.