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Judgment
13 paragraphs · 202 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Abhishek Verma, Advocate for the applicant and Ms. Pushpa Bhatt, Deputy Advocate General with Mr. R.K. Joshi, Brief Holder for the
State.
The applicant is in jail having been implicated in Case Crime/FIR No. 126 of 2016, which has been registered under Sections 420/34 of IPC, at Police
Station Kashipur, District Udham Singh Nagar.
Learned counsel for the applicant submits that the applicant is in jail since 31.05.2016 and the other two-accused persons have already been granted
bail by the court below.
Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 31.05.2016, prima facie, the applicant has
been able to make out a case for bail at this stage. 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 concerned/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.