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Judgment
10 paragraphs · 179 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. D.C.S. Rawat, 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/FIR No.369 of 2017, which has been registered under Sections 363, 366-A, 342, 376 of
IPC and under Sections 3/4 of the Protection of Children from Sexual Offences Act, 2012, at Police Station â€" Nehru Colony, District-Dehradun.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 09.11.2017, 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.