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Vikram vs State of Uttaranchal

Uttarakhand High Court · Decided on 21 May 2001 · Citation: (2002) 1 UC 544

HON’BLE JUDGES
P.C.Verma, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 376, 452, 506
CASE NUMBER
Criminal Miscellaneous Bail Application No. 1582 of 2001
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Judgment

4 paragraphs · 116 words

P.C. Verma, J.—Heard learned Govt. Advocate and the Learned Counsel for the applicant.

2.

The applicant is facing prosecution for an offence punishable u/s 452, 376 and 506 I.P.C.

3.

I have also perused the medical report contained at page 11 of the paper book. No fresh evidence of sexual intercourse has been given by the doctor and therefore, in my opinion it is a fit case for bail.

4.

Let the applicant be released on bail in case crime No. 8 of 2001 under Sections 452, 376 and 506 I.P.C. R S. Raiwala District Dehradun on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of C.J.M. concerned.