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Judgment
5 paragraphs · 199 wordsHeard Mr. D.N. Sharma, Advocate for the applicant and Mr. K.S. Rautela, Government Advocate assisted by Mr. S.S. Adhikari, Brief Holder, for the State of Uttarakhand.
This is first bail application. The applicant is in jail having been implicated in FIR No. 603 of 2016, which has been registered under Sections 370 (1) (2) (3), 120B/34 of IPC, at Police Station-Rudrapur, District-Udham Singh Nagar. The applicant is in jail since 20.12.2016.
Without saying anything on the merit of the case and considering the fact that applicant is a woman and has not been named in the First Information Report, this Court is of a considered view that 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 her executing a personal bond and two reliable sureties each of the equal amount to the satisfaction of the Magistrate concerned.
It is made clear that any observations made by this Court are only for the purposes of deciding the present bail application and it shall not be taken into consideration at all in any other proceedings.