AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 199 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Mohd. Safdar, Advocate, for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.290 of 2018, which has been registered under Sections 3/5/11 of the Uttarakhand
Protection of Cow Progeny Act, 2007, at Police Station â€" Kotwali, Gangnahar, Roorkee District-Haridwar.
Learned counsel for the applicant submits that the applicant was not named in the first information report and was not arrested on the spot. The
applicant is in jail since 04.07.2018.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 04.07.2018, 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 his executing a personal bond and two reliable sureties each of the equal amount to the
satisfaction of the Magistrate/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.