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Judgment
12 paragraphs · 208 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Sandeep Kothari, 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.73 of 2018, which has been registered under Sections 147/332/342/353/504 and 506 of
IPC, at Police Station Almora, District Almora.
Learned counsel for the applicant submits that the applicant is in jail since 21.07.2018 and the co-accused, namely, Girish Chandra Lohani has already
been granted bail by this Court vide order dated 24.08.2018.
Considering the overall facts and circumstances of the case and the fact that the co-accused has already been granted bail by this Court, prima facie,
the applicant has been able to make out a case for bail on the ground of parity 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.