AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
15 paragraphs · 279 wordsThe first information report has been lodged by one Ajay Dhyani against the present applicants which has been registered as Case Crime No. 6
of 2010 under Sections 467 / 468 / 411 / 477A / 420 / 409 and 120B of IPC and Section 7 / 13 (1) read with Section 13 (2) of the Prevention of
Corruption Act, at Thana Vigilance Department, Sub-District Haldwani, District Nainital. After investigation, police filed the charge-sheet against
the present applicants. Consequently, the learned court below took cognizance in the matter and criminal proceedings have been initiated against
the applicants and non-bailable warrants have been issued against the applicants. Hence, the present application under Section 482 of CrPC
before this Court.
Considering the overall facts and circumstances of the case and the fact that the charge-sheet has been filed in the matter, no interference is
being called for by this Court in the matter at this stage.
Let the applicants appear before the court concerned and move an application for their bail, which shall be considered, as far as possible, on the
same day itself, on its merits, in accordance with law. In case, for any reason, the bail is rejected or deferred, the learned Magistrate may consider
granting an interim bail to the applicants considering the fact that applicants are Government employees of a Public Corporation and their arrest
may jeopardize their career.
The application filed under Section 482 CrPC stands disposed.
It is, however, made clear that the non-bailable warrants issued against the applicants shall be kept in abeyance till Monday i.e. 08.01.2018 in
order to enable the applicants to appear before the court concerned.