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
6 paragraphs · 195 wordsHeard Ms. Pushpa Joshi, Senior Advocate assisted by Ms. Shruti Joshi, Advocate for the applicant and Mr. J.S. Virk, AGA for the State of Uttarakhand.
The applicant is in jail having been implicated in FIR No. 119 of 2017, which has been registered under Sections 376 / 506 / 120B of IPC, at Police Station Prem Nagar, District Dehradun.
Learned Senior Counsel for the applicant submits that the applicant is in jail since 22.09.2017 and has no previous criminal history.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 22.09.2017, 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 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.