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Judgment
12 paragraphs · 191 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Mohd. Allauddin, Advocate for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.66 of 2018, which has been registered under Sections 417, 419, 420, 467, 468, 471 and
120B IPC, at Police Station â€" Kotwali Piran Kaliyar, District- Haridwar.
Learned counsel for the applicant submits that the co-accused, namely, Arshad has already been granted bail by this Court in BA 1st No. 1086 of
2018 vide order dated 12.06.2018.
Considering the overall evidence, which is presently available before this Court, prima facie, the applicant has been able to make out a case for bail at
least on parity. 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 of the equal amount to the
satisfaction of the Magistrate/court concerned.
It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in any
other proceedings.