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Judgment
11 paragraphs · 187 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Pawan Mishra, Advocate for the applicant and Mr. J.S. Virk, AGA for the State.
The applicant is in jail having been implicated in Case Crime No. 284 of 2018, which has been registered under Sections 379/411 and 120-B of IPC, at
Police Station Kotwali, District Dehradun.
Learned counsel for the applicant submits that the applicant is in jail since 16.06.2018 and the applicant is 19 years of age.
Considering the facts and circumstances of the case and the fact that the applicant is 19 years of age, prima facie, the applicant has been able to
make out a case for bail at this stage. 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 in the like amount to the
satisfaction of the Magistrate concerned/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.