High CourtsSingle Bench

Sandeep vs State of Uttarakhand

Uttarakhand High Court · Decided on 10 August 2018 · Citation: (2018) 08 UK CK 0061

HON’BLE JUDGES
Sudhanshu Dhulia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 376
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1412 of 2018
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Judgment

12 paragraphs · 192 words

SUDHANSHU DHULIA, J. (ORAL)Â Â

Heard Mr. Abhishek Verma, Advocate, for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.

The applicant is in jail having been implicated in Case Crime No.162 of 2018, which has been registered under Section 376 of IPC, at Police Station

â€" Raipur, District-Dehradun.

The allegation against the applicant is that he had sexually exploited the prosecutrix on the pretext of marriage. Learned counsel for the applicant

submits that the applicant is in jail since 29.06.2018.

Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 29.06.2018, 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 of the equal amount to the

satisfaction of the Magistrate/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.