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Judgment
10 paragraphs · 211 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 482 of 2023, under Sections 323, 376, 504, 506 IPC, Police Station Khatima, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the victim and the applicant came close to each other. They stayed together in live-in relationship. The applicant under the pretext of marriage established physical relations on multiple occasions with the victim and thereafter, he denied to marry.
Learned counsel for the applicant submits that both the applicant and the victim are married. They stayed together, but subsequently, some difference arose between them. Thereafter, false FIR has been lodged.
State was required to file counter affidavit, but it has not been filed.
Learned State counsel would submit that during investigation, the victim has supported the prosecution case.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned