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Judgment
5 paragraphs · 151 wordsHon''ble Prafulla C. Pant, J.—Heard.
Applicant Smt. Baby, who is in jail in connection with Crime No. 134 of 2011, relating to offence punishable u/s 4/5 of Immoral Traffic (Prevention) Act, 1956, Police Station- Raipur Sub District Sadar, District Dehradun, has sought her release on bail.
Applicant is a woman. She is in jail for last more than 11/2 month. She has no criminal history. Co-accused Gaurav Sharma, Vijay Singh and Amit Kumar have been directed to be released on bail by the lower court.
In the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Smt. Baby, be released on bail, on her executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Dehradun.