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[Cites 3, Cited by 3]

Uttarakhand High Court

Sohan Singh Rana vs State Of Uttarakhand on 19 June, 2014

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                    ORIGINAL JURISDICTION

                 Dated: Nainital: June 19, 2014

          First Bail Application No.664 of 2014
          Order on the bail application of accused
Criminal Side

     Sohan Singh Rana, S/o Doom Singh,
     R/o Village Banusa,
     Police Station-Khatima,
     District-Udham Singh Nagar.

                                                  .....Applicant
                                   Versus
   State of Uttarakhand                     .......Respondent
____________________________________________________________

Hon'ble Sudhanshu Dhulia, J. (Oral)

Heard Mr. G.S. Sandhu, Advocate for the applicant and Mr. P.S. Saun, learned Deputy Advocate General, for the State of Uttarakhand.

The applicant before this Court is accused in F.I.R. No. 52 of 2014, which has been registered under Section 376, 504, 506 of I.P.C., Police Station-Khatima, District Udham Singh Nagar.

The incident relates to about three years old. Now a First Information Report has been lodged against the applicant by the prosecutrix alleging that she has been raped by the applicant.

Having heard the learned counsel for the parties and from perusal of the material available on record including first information report, prima facie, this Court is of the opinion that it is a fit case for bail.

In view of the above facts and circumstances, the bail application is allowed. Let the applicant (Sohan Singh Rana) be enlarged on bail in the aforesaid crime on his executing a 2 personal bond and two reliable sureties of the equal amount to the satisfaction of the Magistrate 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 by the trial court.

(Sudhanshu Dhulia, J.) 19.06.2014 ML