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Judgment
11 paragraphs · 186 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Yogesh Pacholia, Advocate, for the applicant and Mr. Pankaj Joshi, Brief Holder, for the State.
The applicant is in jail having been implicated in FIR No. 21 of 2018 for the offences under Sections 9/11/15 of the Indian Wildlife (Protection) Act,
1972 registered in the Police Station Tharali, District Chamoli.
Learned Counsel for the accused applicant submitted that the applicant is in jail since April, 2018 and he has no previous criminal history.
Considering the overall materials including the First Information Report and the counter affidavit 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 in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.