Uttarakhand High Court
Damber Singh vs State Of Uttarakhand on 7 December, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
ORIGINAL JURISDICTION
Dated: Nainital: December 07, 2017
First Bail Application No. 1920 of 2017
Order on the bail application of accused.
Criminal Side
Damber Singh ........... Applicant
Versus
State of Uttarakhand ...... Respondent
Hon'ble Sudhanshu Dhulia, J. (Oral)
Heard Mr. Birendra Singh Adhikari, Advocate, for the applicant and Mr. Lalit Miglani, Brief Holder, 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 read with Section 3/5 of the Immoral Traffic (Prevention) Act and 7/8 of the Protection of Children from Sexual Offences Act, at Police Station -Dharchula, District- Pithoragarh.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 21.09.2017, 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 not be taken into consideration at all in any other proceedings.
(Sudhanshu Dhulia, J.) 07.12.2017 Nitesh