AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 188 wordsSudhanshu Dhulia, J. (Oral)
Heard Ms. Monika Pant, Advocate, holding brief of Mr. D.N. Sharma Advocate for the accused applicant, and Mr. Pramod Tiwari, Brief Holder for
the State.
The applicant is in jail having been implicated in Case Crime No. 109 of 2018 for the offences under Sections 417, 420, 34 IPC, registered in the
Police Station Nanakmatta, District Udham Singh Nagar.
It is contended that the applicant has been falsely implicated in the present case and false recovery has been shown. Applicant is in jail since
21.4.2018.
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.