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Judgment
9 paragraphs · 195 wordsRavindra Maithani, J
Applicant Kanahiyya Paswan is in judicial custody in FIR/Case Crime No. 15 of 2024, under Section 376, 504 & 506 IPC, Police Station Kotwali, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, a compromise was entered into between the applicant and the informant, by which, they both have agreed to marry, but now the applicant is not traceable.
Learned counsel for the applicant would submit that the applicant and the victim, both were in relationship for a long. They both are major. Their relationship was consensual. They wanted to marry, but somehow the marriage did not take place.
Learned State counsel would submit that the victim has supported the prosecution case during investigation.
Having considered the entirety of facts, this Court is of the view that 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.