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Judgment
5 paragraphs · 159 wordsHon''ble Prafulla C. Pant, J.—Heard.
Applicant- Manish Rawat, who is in jail in connection with F.I.R. No. 03 of 2011, relating to offences punishable u/s 363, 366 and 376 of I.P.C., police station Maneri, District Uttarkashi, has sought his release on bail.
Learned counsel for the applicant submitted that applicant is in jail for last more than six months, and trial has not progressed. The girl said to have been lived with the present applicant for several days at several places and raised no hue and cry.
In the above circumstances, without expressing any opinions as to final merits of the case, this court is of the view, that applicant deserves bail.
The Bail Application is allowed. Let the applicant-Manish Rawat, be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Uttarkashi. (Urgency Application No. 3904 of 2011 stands disposed of).