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Judgment
8 paragraphs · 177 wordsRavindra Maithani, J
Applicant-Rajendra Singh Bisht is in judicial custody in FIR/Case Crime No.601 of 2021, under Sections 376 (2) (f) (n), 376 (3), 504, 506 and Section 5 (l)(n)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Haldwani, District Nainital. 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 major and other witnesses have not supported the prosecution case, even the medical evidence does not support the prosecution case.
Learned State Counsel admits that the victim and her mother, the informant have not supported the prosecution case.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.