High CourtsSingle Bench

Ravish Warsi @ Mohd. Ravish vs State of Uttarakhand

Uttarakhand High Court · Decided on 10 August 2018 · Citation: (2018) 08 UK CK 0062

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 392, 411
RESULT
Allowed
CASE NUMBER
First Bail Application No.1413 of 2018
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Judgment

10 paragraphs · 171 words

SUDHANSHU DHULIA, J. (ORAL)

Heard Mr. Lalit Sharma, Advocate for the applicant and Mr. J.S. Virk, AGA with Ms. Shivali Joshi, Brief Holder for the State of Uttarakhand.

The applicant is in jail having been implicated in FIR No.90 of 2018, which has been registered under Sections 392 and 411 of IPC, at Police Station

Mukhani, District Nainital. The applicant is in jail since 22.06.2018.

Considering the overall evidence which is presently available before this Court and the fact that the applicant has no criminal history, the applicant has

been able to make out a case for bail. The bail application is accordingly allowed.

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 concerned/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.