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Judgment
14 paragraphs · 219 wordsMANOJ K. TIWARI, J.
Heard Mr. Tapan Singh, learned counsel for the applicant, Mr. Sachin Panwar, Brief Holder for the State and perused the records.
The applicant has been arrested in respect of Case Crime No. 1041 of 2017, under Sections 379 and 411 of I.P.C., registered at Police Station
Kotwali Haridwar, District Haridwar.
In this case, applicant has been implicated in the criminal case of theft of vehicles. According to learned counsel for the applicant, neither the applicant
was arrested from the spot nor any vehicle was recovered from his possession. Moreover, applicant was arrested, along with other co-accused, by the
police party from Amroha (Uttar Pradesh). The applicant is in jail since 02.03.2018.
Considering the facts and circumstances of the case as well as period of detention of the applicant in jail, the applicant has been able to make out a
case of bail. Accordingly, the bail application is allowed.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties of the equal amount to the
satisfaction of the court concerned.
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It is made clear that any observation made by this Court are only for the purposes of disposal of bail application. It shall not be taken into consideration
at all in any other proceedings.