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Rahul @ Radhey @ Marinda vs State of Uttarakhand

Uttarakhand High Court · Decided on 10 August 2018 · Citation: (2018) 08 UK CK 0057

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 380, 411
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1408 of 2018
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Judgment

11 paragraphs · 163 words

SUDHANSHU DHULIA, J. (ORAL)

Heard Mr. Susheel Kumar, Advocate, for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.

The applicant is in jail having been implicated in FIR No.02 of 2018, which has been registered under Sections 380 & 411 of IPC, at Police Station â€

Rani Pokhari, District-Dehradun.

Learned counsel for the applicant submits that the applicant has no criminal history.

Considering the overall evidence, which is presently available before this Court, 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.