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Judgment
8 paragraphs · 140 wordsRavindra Maithani, J
Applicant Karan Kashyap is in judicial custody in FIR No.222 of 2022, under Sections 366, 376D, 370A, 506, 120B IPC, Police Station SIDCUL, 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 herself has not supported the prosecution case at trial.
This fact is not disputed by learned State Counsel.
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.