BA1/2055/2020
2021 Latest Caselaw 640 UK

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                                  BA1 No.2055 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. Ankurit Raj David, learned counsel for the applicant.

Ms. Sonika Khulbe, learned AGA for the State.

Accused-Hari Om @ Bhura has sought his release on bail in connection with Case Crime/FIR No.197 of 2020, u/s 379/411/482 IPC at P.S. Bajpur, District U.S. Nagar.

It is argued that the accused has been falsely implicated; he is in jail since 18.6.2020; and he is ready to furnish the sureties.

Per contra, learned counsel for the State opposed for bail.

In another case bearing crime no.200 of 2013, the accused has been acquitted by the concerned Juvenile Board vide judgment dated 27.9.2019; the accused is in jail since 18.6.2020; the case is triable by the Magistrate; accordingly, without going into merits of the case, it is a fit case for bail at this stage.

The bail application is allowed and the applicant is directed to be released on bail on his executing personal bond and furnishing two reliable sureties in the like amount, to the satisfaction of the Court concerned.

Pending application, if any, stands disposed of.

(R.C. Khulbe, J.) 03.03.2021 Rdang