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Judgment
8 paragraphs · 163 wordsRavindra Maithani, J
Applicant Vrishav @ Chottu is in judicial custody in FIR No.373 of 2023, under Sections 363, 366, 376(2)(n) IPC and Section 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station-Laksar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that the victim has not supported the prosecution case at trial; there is no other forensic, electronic or biological evidence against the applicant.
These facts are 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 his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.