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Judgment
9 paragraphs · 247 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No. 76 of 2023, under Sections 363, 376 (2) (f), 376 (2) (n) IPC and Section 5 (l) (n), 6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Sidcul, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant enticed the victim, a young girl and took her alongwith him on 16.01.2023.
Learned counsel for the applicant would submit that the victim is major as per her date of birth recorded in the Aadhar Card. He would submit that the victim has not supported the prosecution case. She has stated that she and the applicant both were in romantic relationship and they both left their respective homes. It is stated that, in fact, the victim has been examined at trial and she has stated so.
Learned State counsel admits that according to the victim, she and the applicant both were in romantic relationship, but he would submit that the victim is a minor
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.