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Judgment
12 paragraphs · 197 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. S.R.S. Gill, 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 FIR No.114 of 2018, which has been registered under Sections 376 and 506 of IPC, at Police Station
â€" Haldwani, District- Nainital.
The allegation against the applicant is that he had sexually exploited the prosecutrix on the pretext of marriage. Learned counsel for the applicant
submits that the applicant is in jail since 26.07.2018.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 26.07.2018, 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.