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Judgment
8 paragraphs · 154 wordsRavindra Maithani, J
Applicant is in judicial custody FIR No. 54 of 2024, under Section 376 of IPC and Section 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Nanakmatta, 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 as PW1. She has not supported the prosecution case. She has been declared hostile.
Learned State counsel admits these facts.
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.