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
11 paragraphs · 181 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Avidit Noliyal, learned counsel for the applicant and Mr. J.S. Virk, learned AGA for the State.
The applicant is in jail having been implicated in Case Crime No. 03 of 2018 which has been registered under Sections 379 and 411 of IPC at P.S.
Khanpur, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 26.03.2018.
Considering the overall evidence which is presently available before this Court and the fact that the applicant is in jail since 26.03.2018, prima facie,
the applicant has been able to make out a case for bail. The bail application is hereby allowed.
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.