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Judgment
8 paragraphs · 166 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.147 of 2024, under Sections 354, 354-A, 506 IPC and Sections 7/8 and 9(f)(m)/10 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Kotwali Roorkee, District- Haridwar. 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 as well as the informant, who is the mother of the victim, has not supported the prosecution case during trial; there is no other evidence.
Learned State Counsel admits this fact.
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 in the like amount, to the satisfaction of the court concerned.