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Judgment
16 paragraphs · 248 wordsSudhanshu Dhulia, J. (Oral)
Heard Ms. Pushpa Joshi, Senior Advocate, assisted by Ms. Chetna Latwal, Advocate for the accused applicant, Mr. S.K. Chaudhary, Deputy
Advocate General for the State and Mr. K.K. Harbola, Advocate holding brief of Mr. Bhatwat Mehra, Advocate for the complainant.
Counter affidavit filed on behalf of the complainant in the Court is taken on the record.
The applicant is in jail having been implicated in Case Crime No. 124 of 2018 for the offences under Sections 376 and 306 IPC, registered in the
Police Station Nehru Colony, District Dehradun.
The allegation against the applicant is that he sexually exploited the prosecutrix on the pretext of marrying her and subsequently the prosecutrix
committed suicide in her maternal house.
It is contended that the applicant has been falsely implicated in the present case and viscera report has not come as yet. Applicant is in jail since
6.5.2018.
Considering the overall materials presently available before this Court, prima facie the applicant has been able to make out a case for bail. The bail
application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties, each in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.