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Judgment
8 paragraphs · 167 wordsRavindra Maithani, J
Applicant Sunil Pal is in judicial custody in Case Crime No. 181 of 2023, under Section 363, 366, 376 (3) IPC and Section 5 (l)/6 of the Protection of Children From Sexual Offences Act, 2012, Police Station Sitarganj, District Udham Singh Nagar. 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 as well as the informant both have not supported the prosecution case at trial.
Learned State counsel admits that the victim and the informant both have not supported the prosecution at trial.
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.