High CourtsSingle Bench

Mohit Raghav vs State of Uttarakhand

Uttarakhand High Court · Decided on 24 August 2018 · Citation: (2018) 08 UK CK 0115

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section, 380, 411, 457
RESULT
Allowed
CASE NUMBER
First Bail Application No.1469 of 2018
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Judgment

11 paragraphs · 187 words

Sudhanshu Dhulia, J. (Oral)

Heard Mr. Mohd. Matloob, Advocate for the applicant and Mr. R.K. Joshi, Brief Holder for the State.

The applicant is in jail having been implicated in FIR No.119 of 2018, which has been registered under Sections 457/380 and 411 of IPC, at Police

Station Premnagar, District Dehradun.

Learned counsel for the applicant submits that the applicant is in jail since 10.07.2018 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 10.07.2018, 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.