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Judgment
10 paragraphs · 178 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Ghanshyam Joshi and Mr. Mahavir Kohli, Advocates for the applicant and Ms. Pushpa Bhatt, Deputy Advocate General for the State.
The applicant is in jail having been implicated in Case Crime No. 43 of 2018, which has been registered under Sections 379 and 411 of IPC, at Police
Station Rani Pokhari, District Dehradun. The applicant is in jail since 08.06.2018.
Considering the overall evidence which is presently available before this Court and the fact that the applicant is a woman about 60 years of age, 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/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.