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Judgment
9 paragraphs · 216 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 200 of 2024, under Sections 376, 323, 506 IPC, Police Station Nehru Colony, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, in the month of October, 2023, the informant was appointed in the Government job. She met the applicant and they befriended each other. Their relationship became romantic. Subsequently, their family members engaged both of them on 15.04.2023. The applicant established physical relations with the informant, but thereafter, he started threatening her and did not marry her.
Learned counsel for the applicant would submit that the applicant and the victim both are major. They are engaged and the applicant is still ready and willing to marry the informant.
Learned State counsel would submit that the informant has supported the prosecution case in her examination 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.