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Judgment
12 paragraphs · 209 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Kishore Kumar, Advocate for the applicant and Mr. Pankaj Joshi, Brief Holder for the State.
The applicant is in jail having been implicated in FIR No.436 of 2017, which has been registered under Sections 363/376 and 506 of IPC and under
Section 5/6 of the Protection of Children from Sexual Offences Act, at Police Station Khatima, District Udham Singh Nagar.
Learned counsel for the applicant submits that the applicant and the prosecutrix were in love. As per the prosecution, the age of the girl is 14 years.
The age of the applicant is also allegedly 17 years and he is in jail since 02.01.2018.
Considering the overall facts and circumstances of the case and the age of the applicant, a case for bail is made out. The bail application is allowed
accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each in the like amount to the
satisfaction of the Magistrate concerned/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.