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Judgment
11 paragraphs · 173 wordsSudhanshu Dhulia, J. (Oral)Â Â Â Â
Heard Mr. Narendra Bali, 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/Case Crime No.283 of 2018, which has been registered under Sections 356, 379 and 411 of IPC,
at Police Station â€" Kotwali Gangnahar Roorkee, District- Haridwar.
Learned counsel for the applicant submits that the applicant has no previous 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 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.