High CourtsSingle Bench

Sanu vs State of Uttarakhand

Uttarakhand High Court · Decided on 9 August 2018 · Citation: (2018) 08 UK CK 0049

HON’BLE JUDGES
SUDHANSHU DHULIA, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 380, 411, 454
RESULT
Allowed
CASE NUMBER
First Bail Application No.1403 of 2018
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Judgment

10 paragraphs · 166 words

SUDHANSHU DHULIA, J. (ORAL)

Heard Mr. Lalit Sharma, Advocate, for the applicant and Ms. Pushpa Bhatt, Deputy Advocate General, for the State of Uttarakhand.

The applicant is in jail having been implicated in FIR/Case Crime No.74 of 2018, which has been registered under Sections 380, 454 and 411 of IPC,

at Police Station â€" Nehru Colony, District- Dehradun.

Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 24.04.2018, 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.