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
6 paragraphs · 172 wordsPrafulla C. Pant, J.—Mr. Dharmesh Kumar, Advocate, present for the applicant.
Mr. S.S. Adhikari,A.G.A., present for the State. Heard.
Applicant- Govind, who is in jail in connection with Crime No. 114 of 2011, relating to offences punishable u/s 363, 366A and 376 I.P.C., 2 police station Kotwali, District Hardwar, has sought his release on bail.
Learned Counsel for the applicant submitted that the girl was admittedly more than 16 years old. In her statement u/s 164 Code of Criminal Procedure ., she has stated that she had gone with the applicant on her own volition. The Medical Report suggests that the girl was habitual to sexual intercourse.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Govind be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Hardwar.