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Judgment
5 paragraphs · 164 wordsHon''ble Prafulla C. Pant, J.—Applicant- Rajaram, who is in jail in connection with crime/FIR no. 90 of 2011, relating to offences punishable u/s 376, 511 IPC, Police Station Sitarganj, District
Heard learned counsel for the parties.
Learned counsel for the applicant submitted that applicant is admittedly 65 years old person. It is further pleaded that considering the age of the applicant, it is difficult to believe that he attempted to commit rape on the minor girls that too two at a time. Medical report does not disclose any internal or external injury on the private parts of the girls.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Rajaram be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.