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Judgment
11 paragraphs · 198 wordsThe applicant is in jail having been implicated in FIR No.93 of 2017, which has been registered under Sections 420 and 120B of IPC, at Police
Station - Kotwali Pithoragarh, District- Pithoragarh.
The allegation against the present applicant is that he had demanded money from the complainant in lieu of getting him job in the Indian Army
and has also taken the original educational documents of the complainant, which he has not returned. There is an allegation of cheating as well.
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 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.