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 · 168 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Rajveer Singh, 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.15 of 2018, which has been registered under Sections 171, 120-B, 420, 467, 468 and
471 of IPC, at Police Station â€" Bejnath, District- Bageshwar.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 18.06.2018, 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 court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.