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Judgment
8 paragraphs · 176 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 194 of 2024, under Section 143 of the Bharatiya Nyaya Sanhita, 2023, and Section 6 of the Immoral Traffic (Prevention) Act, 1956, Police Station Transit Camp, District Udham Singh Nagar. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that five co-accused have already been granted bail. He would submit that the applicant has no role. The house belonged to her sister.
Learned State counsel, under instructions, would submit that as per Investigation Officer, no victim could be traced for recording the statement.
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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.