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Judgment
10 paragraphs · 162 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 583 of 2024, under Section 143 of the Bharatiya Nyaya Sanhita, 2023, and Section 3, 4, 5, 6 of The
Immoral Traffic (Prevention) Act, 1956, Police Station Rudrapur, 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 applicant has not committed any offence. He has been shown as a customer.
Learned State counsel admits that the applicant has been shown as a customer when raid was conducted.
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.