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Judgment
Sudhanshu Dhulia, J. (Oral)
Heard Mr. Vivek Shukla, Advocate for the accused applicant, and Mr. Pramod Tiwari, Brief Holder for the State.
The applicant is in jail having been implicated in FIR No. 34 of 2018 for the offences under Sections 366, 376, 120-B, 420, 466, 467, 468, 469, 471 IPC,
registered in the Police Station Kathgodam, District Nainital.
It is contended that the applicant has been falsely implicated in the present case and the applicant has married the prosecutrix. Applicant is 24 years of
age and the prosecutrix is 19 years old. Applicant is in jail since April, 2018.
Considering the overall materials presently available before this Court, prima facie the applicant has been able to make out a case for bail. The bail
application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties, each in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.