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Judgment
8 paragraphs · 179 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 102 of 2024, under Section 377, 506 IPC and section 5/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Sitarganj, 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 as PW1 at trial and she has not supported the prosecution case. There is no electronic, forensic or biological evidence against the applicant. He would refer to the statement of the victim, which is Annexure 1 to the supplementary affidavit.
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.