GA/31/2010
2023 Latest Caselaw 2418 UK

                 Office Notes, reports,
anSL.           orders or proceedings or
        Date                                                      COURT'S OR JUDGES'S ORDERS
 No            directions and Registrar's
                 order with Signatures

                                            G.A. No. 31 of 2010
                                            Hon'bleVivek Bharti Sharma, J.

Ms. Mamta Joshi, Brief Holder for the State.

Mr. Tapan Singh, counsel for the respondent/applicant.

Learned counsel for the respondent/applicant filed the application before the Court for grant of bail to the respondent. Same is taken on record.

2. Heard on the Bail Application 2 of 2023.

3. Counsel for the respondent/applicant would submit that the respondent/applicant was acquitted from the charges under Sections 452/120 of I.P.C. by the judgment and order dated 17.12.2004 passed by the Judicial Magistrate, Haridwar.

4. The respondent/applicant could not appear despite service of notice, therefore, this Court vide order dated 10.07.2023 has issued non-bailable warrant to the respondent/applicant and in execution of the same he was arrested by the police.

5. Counsel for the respondent/applicant would submit that there is no fault on the part of the respondent/applicant, therefore, he may be released on bail.

6. In view of the above, the bail application is allowed.

7. Let the respondent/applicant Dayanand be released on bail on furnishing personal bond of `20,000/- to the satisfaction of the Superintendent of Jail, District Haridwar.

7. Registry is directed to send the copy of this order to the Superintendent of Jail, District Haridwar for necessary compliance.

8. List this case on 12.12.2023

(VivekBharti Sharma, J.) 23.08.2023 Mamta