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Judgment
8 paragraphs · 161 wordsRavindra Maithani, J
The applicant is in judicial custody in Special Sessions Trial No.30 of 2023 in connection with FIR/Case Crime No.41 of 2023, dated 19.07.2023, under Sections 323, 506, 376 IPC and Sections 5/6 of the Protection Of Children From Sexual Offences Act, 2012, Police Station Jajerdewal, District Pithoragarh. 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 not supported the prosecution case at trial.
This fact is admitted by the learned State counsel.
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.