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Judgment
10 paragraphs · 152 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Vaibhav Singh Chauhan, Advocate for the applicant, Ms. Mamta Joshi, Brief Holder for the State and Mr. Arvind Vashistha, Senior
Advocate assisted by Mr. Hemant Singh Mehra, Advocate for the complainant.
The applicant is in jail having been implicated in Case Crime No. 632 of 2017 under Section 304-B, 302, 120-B, 201 IPC, registered at P.S. Kotwali
Haridwar, District Haridwar. The applicant is in jail since 10.08.2017.
Considering the nature of the offence and the other evidence, presented before this Court by the prosecution in the form of counter affidavit, this
Court is not inclined to release the applicant on bail.
Consequently, bail application is dismissed.
It is made clear that any observations made by this Court are only for the purposes of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.