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Judgment
7 paragraphs · 232 wordsVivek Bharti Sharma, J
Applicant Parvinder Singh, who is in judicial custody in F.I.R. No.0387 of 2023 for the offences punishable under Sections 3, 4, 5, 6 and 8 of Immoral Traffic Prevention Act, 1956, registered with Police Station Ramnagar, District Nainital has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that no specific role has been assigned to the applicant in the F.I.R.; that, the applicant/accused has been falsely implicated in the case; that, the offences alleged of against the applicant are not made out; that, the applicant was arrested on 25.08.2023 without issuing any notice u/s 41A of Cr.P.C.; that, nothing is to be recovered from the applicant/accused and trial is likely to take some time.
Learned State Counsel would oppose the bail application, however, he does not dispute the submissions made by counsel for the applicant/accused.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 50,000/- and personal bond of the like amount to the satisfaction of court concerned.