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Judgment
6 paragraphs · 185 wordsHeard Mr. Paritosh Dalakoti, Advocate for the applicant and Mr. Subhash Tyagi Bhardwaj, Deputy Advocate General, for the State of Uttarakhand.
The applicant is in jail having been implicated in FIR No. 18 of 2015, which has been registered under Sections 406 / 409 / 467 / 468 / 471 / 34 / 120B of IPC, at Police Station- Baiznath, District-Bageshwar.
Learned counsel for the applicant submits that applicant is in jail since 23.05.2017.
Considering the overall evidence, which is presently available before this Court and the fact that applicant is a woman, 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 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 grant of bail. It shall not be taken into consideration at all in any other proceedings.