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
10 paragraphs · 224 wordsRavindra Maithani, J
Applicant Satendra is in judicial custody in Case Crime No.10 of 2023, under Section 376 (2) (n) IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the victim came close to the applicant. They befriended. The applicant under the pretext of marriage, established physical relations on multiple occasions, due to which, the victim got pregnant. Thereafter, the applicant ignored and deserted her. The FIR itself records that the victim is 24 years of age.
In the instant bail application, on 28.03.2023, this Court has released the applicant on interim bail.
Learned counsel for the applicant would submit that the applicant and the victim both were major. They were in love. Now they are married. The marriage certificate has been enclosed with the counter affidavit.
Learned State counsel admits that the victim was major and they both have married.
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.