Uttarakhand High Court
Dev Singh vs State Of Uttarakhand on 11 December, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
ORIGINAL JURISDICTION
Dated: Nainital: December 11, 2017
First Bail Application No. 1930 of 2017
Order on the bail application of accused.
Criminal Side
Dev Singh ........... Applicant
Versus
State of Uttarakhand ...... Respondent
Hon'ble Sudhanshu Dhulia, J. (Oral)
Heard Mr. Amit Kapri, Advocate for the applicant and Mr. J.S. Virk, Assistant Government Advocate, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.14 of 2017, which has been registered under Sections 370(2), (3), (4), 372, 373 of IPC and under Sections 3/5 of the Immoral Traffic (Prevention) Act and under Sections 7/8 of the Protection of Children from Sexual Offences Act, at Police Station - Dharchula, District- Pithoragarh.
The allegation against the present applicant is that he was a customer and found in a compromising position with the sex worker, when police party raided the place.
Considering the overall evidence, which is presently available before this Court, 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 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 2 not be taken into consideration at all in any other proceedings.
(Sudhanshu Dhulia, J.) 11.12.2017 Nitesh