Uttarakhand High Court
Pramod vs State Of Uttarakhand on 27 August, 2018
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ORIGINAL JURISDICTION
Dated: Nainital :August 27, 2018
First Bail Application No. 466 of 2018
Order on the bail application of accused.
CRIMINAL SIDE
Pramod
... Applicant (In Jail)
Versus
State of Uttarakhand
... Respondent
Hon'ble Sudhanshu Dhulia, J. (Oral)
Heard Mr. Vivek Shukla, Advocate for the applicant and Ms. Shivali Joshi, Brief Holder for the State.
2. The applicant is in jail having been implicated in Case Crime No. 230 of 2017 under Section 302, 307, 34 of IPC, registered at P.S. Pathri, District Haridwar. The applicant is in jail since 14.10.2017.
3. Considering the nature of the offence and the other evidence, presented before this Court by the prosecution in the form of counter affidavit, this Court is not inclined to release the applicant on bail.
4. Consequently, bail application is dismissed.
5. It is made clear that any observations made by this Court are only for the purposes of deciding the present bail application. It shall not be taken into consideration at all in any other proceedings.
(Sudhanshu Dhulia, J.)
Avneet/ 27.08.2018