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Judgment
7 paragraphs · 219 wordsManoj K. Tiwari, J
Heard Mr. M.S. Pal, Senior Advocate assisted by Mr. Aditya Singh, learned counsel for the applicant, Mr. V.K. Jemeni, learned Deputy Advocate General for the State, Mr. Subhash Upadhyaya, learned counsel for the complainant and perused the records.
The applicant is in jail being implicated in FIR No. 210 of 2018, under Sections 386, 388, 389 and 120-B of I.P.C., registered in Police Station Kashipur, District Udham Singh Nagar.
Learned counsel for the applicant submits that all the sections are bailable except Section 386 of I.P.C., which is non-bailable. He further submits that this First Information Report has been filed in counterblast to the First Information Report lodged by co-accused - Sangeeta. The applicant is in jail since 30.08.2018.
Considering the facts and circumstances of the case, this Court is of the opinion that applicant deserves to be enlarged on 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 furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.
It is made clear that any observation made by this Court is only for the purpose of disposal of bail application. It shall not be taken into consideration at all in any other proceedings.