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Judgment
10 paragraphs · 209 wordsRavindra Maithani, J
Counter affidavit is taken on record. Miscellaneous Application (IA No.1 of 2022) stands disposed of, accordingly.
Applicant Suraj Rawat is in judicial custody in Case Crime No.255 of 2022, under Sections 376 and 506 IPC, Police Station- Dalanwala, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant came close to the victim in the year 2009. They were in relationship since 2013. When the applicant proposed the victim, they established relationship. It was under the pretext of marriage, but, subsequently, the applicant declined to marry the victim
Learned counsel for the applicant would submit that the relationship were consensual; the applicant did not commit any offence.
Learned State Counsel would submit that the victim has supported the prosecution case at trial.
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.