AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 166 wordsRavindra Maithani, J
Applicant Arman is in judicial custody in FIR No. 461 of 2022 under Sections 376 (d) (a) IPC and Section 5(g)/6 of the Protection of Children from Sexual Offences Act, 2012, P.S. Jaspur, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the co-accused, having similar role, has already been granted bail; the victim and the informant, both have not supported the prosecution case.
These facts are not disputed by the learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.