Uttarakhand High Court
Javed Seikh Sah Jalal Alias Imran vs State Of Uttarakhand on 8 April, 2016
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Original Jurisdiction
st
1 Bail Application No. 150 of 2016
Order on bail application of the accused
Javed Seikh Sah Jalal @ Imran ... Applicant (in jail)
Vs
State of Uttarakhand ... Opp. Party
Hon'ble Sudhanshu Dhulia, J.
Heard Mr. Raj Kumar Singh, learned counsel for the applicant, Mr. P.S. Saun, Deputy Advocate General with Ms. Mamta Joshi, learned Brief Holder for the State and perused the records.
The applicant is in jail being implicated in Case Crime No. 286 of 2015, which has been registered under Sections 379/411/420/120B of I.P.C. and Sections 43/65/66 of I.T. Act, P.S. Kotwali Gangnahar Roorkee, District Haridwar.
From the perusal of the First Information Report it appears that the main allegations of tampering with ATM machine are against co-accused, namely, Shafeek and Sahanwaj. Their bail applications have already been rejected today by this Court. The applicant has not been named in the First Information Report. Subsequently, during investigation the name of the present applicant has emerged. The only allegation against the present applicant is that some amount has been deposited in his bank account as well. The applicant is in jail since 12.09.2015.
Considering the overall facts and circumstances of the case as well as other evidence available on record, the applicant has been able to make out a case for bail. The bail application is accordingly allowed.
Let the applicant (Javed Seikh Sah Jalal @ Imran) be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties of the equal amount to the satisfaction of the court concerned.
2It 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.) 08.04.2016 ASWAL