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
6 paragraphs · 102 wordsRavindra Maithani, J
Applicant Yogesh Chauhan is in judicial custody in Case Crime No.5 of 2024, under Sections 380, 411 and 457 IPC, Police Station Kalsi, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Having considered, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.