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Judgment
11 paragraphs · 171 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Sanjay Kumar, Advocate holding brief of Mr. Tapan Singh, Advocate for the applicant and Mr. T.C. Aggarwal, AGA, for the State of
Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.1041 of 2017, which has been registered under Sections 379 and 411 of IPC, at Police
Station â€" Kotwali Haridwar, District- Haridwar.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 02.03.2018, 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 observation made by this Court is only for the purpose of deciding the bail application. It shall not be taken into consideration
at all in any other proceedings.