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Judgment
8 paragraphs · 203 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.0236 of 2024, under Sections 363, 366, 376 IPC and Section ¾ of the Protection of Children from Sexual Offences Act, 2012, Police Station- Khatima, 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 been examined under Section 164 of the Code of Criminal Procedure, 1973 (“the Code”), and she has not stated anything against the applicant.
Learned State Counsel admits that in her statement recorded under Section 164 of the Code, the victim has not stated anything against the applicant, although, according to her, in her statement under Section 161 of the Code, the victim has levelled allegations against the applicant.
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 in the like amount, to the satisfaction of the court concerned.