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 · 195 wordsSudhanshu Dhulia, J. (Oral)Â Â Â Â
Heard Mr. Niranjan Bhatt, Advocate for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.303 of 2018, which has been registered under Sections 328, 366 and 506 of IPC, at
Police Station â€" Kashipur, District- Udham Singh Nagar.
Learned counsel for the applicant submits that the applicant was not named in the first information report and the applicant is in jail since 20.07.2018.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 20.07.2018, 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 court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.