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Judgment
14 paragraphs · 232 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Vikas Anand, Advocate holding brief of 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 No. 190 of 2018, which has been registered under Sections 379 and 411 of IPC, at Police
Station Kankhal, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 24.05.2018 and the applicant has not been named in the first information
report. Learned counsel for the applicant further submits that the first information report has been lodged after a period of seven days of the alleged
incident.
Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 24.05.2018, 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.