AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 266 of 2024, under Section 143 of the Bharatiya Nyaya Sanhita, 2023 and Section 3, 4, 5 & 6 of the Immoral Traffic (Prevention) Act, 1956, Police Station Transit Camp, District Udham Singh Nagar. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that co-accused having similar role has already been granted bail.
This fact is 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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.