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Judgment
5 paragraphs · 192 wordsPrafulla C. Pant, J.—Heard.
Applicant - Seet Lal, who is in jail in connection 2 with Crime. No. 216 of 2011 relating to offence punishable u/s 363 of I.P.C. police station Jwalapur, District Hardwar, has sought his release on bail.
According to prosecution story, the accused is said to have been arrested on the spot in an attempt to kidnap a minor girl. However, learned Counsel for the applicant submitted that infact the girl was playing, and she dashed with the scooty of the applicant on which applicant was caught at the place of incident, and beaten by public, and sent to the police station.
Having considered submissions of learned Counsel for the applicant, and learned Counsel for the state, and after going through the papers on record, in the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view, that applicant deserves bail.
The Bail Application is allowed. Let the applicant-Seet Lal be released on bail on executing personal bond, and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Hardwar.