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Judgment
8 paragraphs · 163 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 205 of 2023, under Section 376 (3) IPC and Section 5 (j) (ii)/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.
It is argued that the victim has not stated anything against the applicant. Therefore, it is a case fit for bail.
This fact is not denied by the learned State counsel. It makes out a case for bail.
Having considered, this Court is of the view that it is a case fit for bail and 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.