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
10 paragraphs · 167 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Rajat Mittal, Advocate, for the applicant and Ms. Pushpa Bhatt, Deputy Advocate General for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.144 of 2018, which has been registered under Sections 420, 467, 468, 471 and 120-B
of IPC, at Police Station â€" Dalanwala, District- Dehradun.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 25.06.2018, 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 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.