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Judgment
8 paragraphs · 163 wordsRavindra Maithani, J
Applicant Deepak Mandal is in judicial custody in Case Crime No.175 of 2023, under Sections 363, 376, 506 IPC and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Pulbhatta, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the victim has already been examined at trial. She has not supported the prosecution case. There is no other evidence against the applicant.
Learned State Counsel admits these facts.
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.