AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 199 wordsRavindra Maithani, J
The applicant is in judicial custody in FIR/Case Crime No.12 of 2024, dated 30.01.2024, under Sections 363, 366, 376(3) IPC and Sections 5(l)(n)/6 of the Protection Of Children From Sexual Offences Act, 2012, Police Station Shyampur, District Haridwar. 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 been examined under Section 164 of the Code of Criminal Procedure, 1973 (“the Code”), she has told that she and the applicant, both are married; according to her, she had revealed her age 19 years to the applicant and they both are married.
Learned State counsel admits that such statement was given by the victim during investigation under Section 164 of the Code.
Having considered, this Court is of the view that it is a case fit for bail and 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.