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Judgment
8 paragraphs · 170 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 446 of 2024, under Section 115 (2), 65 (1) of the Bharatiya Nyaya Sanhita, 2023 and Section 3 (A)/4 (2) of the Protection of Children From Sexual Offences Act, 2012, Police Station Pathri, 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 already been examined at trial and she has not supported the prosecution case. There is no other evidence.
Learned State counsel as well as learned counsel for the informant admits these facts.
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.