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Judgment
9 paragraphs · 135 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Vivek Shukla, Advocate for the applicant and Ms. Shivali Joshi, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 230 of 2017 under Section 302, 307, 34 of IPC, registered at P.S. Pathri, District
Haridwar. The applicant is in jail since 14.10.2017.
Considering the nature of the offence and the other evidence, presented before this Court by the prosecution in the form of counter affidavit, this
Court is not inclined to release the applicant on bail.
Consequently, bail application is dismissed.
It is made clear that any observations made by this Court are only for the purposes of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.