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Judgment
13 paragraphs · 216 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Ankush Negi, Advocate for the accused applicant, Mr. S.K. Chaudhary, Deputy Advocate General for the State and Mr. Deepak Sharma,
Advocate for the complainant.
The applicant is in jail having been implicated in Case Crime No. 187 of 2018 for the offences under Sections 323, 324, 506, 498-A and 34 IPC and
one under Section 3/4 of the Dowry Prohibition Act, registered in the Police Station Kotwali Jwalapur, District Haridwar.
It is contended that the applicant has been falsely implicated in the present case and there is no medical report on the record which may substantiate
the allegations made against the applicant in the FIR. Applicant is in jail since 9.7.2018.
Considering the overall materials 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 in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.