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Judgment
8 paragraphs · 169 wordsRavindra Maithani, J
Applicant Sohil Sharma is in judicial custody in Case Crime No.0726 of 2023, under Sections 376(2)(f), 376AB, 323 IPC and Sections 3/4, 5(n)(m)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Kotwali Haridwar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the victim and the informant, both have not supported the prosecution case at trial; there is no forensic, electronic or biological evidence against the applicant.
These facts are admitted by learned State Counsel.
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.