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Judgment
12 paragraphs · 199 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Avidit Noliyal, Advocate for the accused applicant, and Mr. J.S. Virk, AGA for the State.
The applicant is in jail having been implicated in Case Crime No. 139 of 2018 for the offences under Section 454, 380 and 411 IPC registered in the
Police Station Kankhal, District Haridwar.
Learned Counsel for the applicant submitted that the applicant has been falsely implicated in the present case. He further contended that there is no
independent public witness of the alleged recovery and the applicant has no previous criminal history and he is in jail since 10.4.2018.
Considering the overall materials presently available before this Court, prima facie the applicant has been able to make out a case for bail. 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/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.