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Judgment
3 paragraphs · 127 wordsM.C. Jain, J.—Heard Learned Counsel for the applicant and learned G.A.
The. medical report shows that the prosecutrix Was aged about 16-18 years. The incident allegedly took place on 1.10.2000. The report was lodged on 6.10.2000, though the recovery of the girl was made on 3.10.2000. The statement of the prosecutrix u/s 164 Code of Criminal Procedure shows that she roamed about with the applicant to different places without making any hue and cry. Without saying anything further at this stage. this Court is satisfied that the case for bail is made out.
Let the applicant be released on bail in case crime No. 109 of 2000 Under Sections 363, 366, 376, 323, 506, I.P.C.P.S. Pathri, District Haridwar to the satisfaction of the C.J.M. Haridwar.