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Judgment
6 paragraphs · 183 wordsBarkat Ali Zaidi, J.—The accused-applicant Keshav Nishad was initially charged under Sections 363, 366 and 506, I.P.C. which were later on altered under Sections 363 and 506, I.P.C.
He has come for bail here.
Heard Sri B. K. Tripathi, Advocate, for the applicant and Sri N. D. Rai, Addl. Government Advocate, for the State.
The applicant is a married man with three children and said to have enticed Km. Sanju. The father who lodged the F.I.R., says that she is 15 years old. A copy of the Kutumb Register shows that she is 24 years of age. The girl has yet not been recovered, and the accused is being prosecuted only, because that, she was seen in the company of the accused.
Bail should, therefore, be granted.
The applicant Keshav Nishad involved in the abovenoted case crime number be released on bail in Case Crime No. 453 of 2007, P. S. Jhangha, district Gorakhpur on his furnishing a personal bond of Rs. 15,000 with one surety in the like amount to the satisfaction of Chief Judicial Magistrate, Gorakhpur.