Mohit Goel vs State Of Uttarakhand

Manoj K. Tiwari, JÂ Â Â Â Â Â

Heard Mr. Rajendra Singh Azad, learned counsel for the applicant, M. Rakesh Joshi, learned Brief Holder for the State of Uttarakhand and

perused the records.

The applicant is in jail being implicated in Case Crime No. 262 of 2017, under Sections 294, 354, 504 and 506 of I.P.C. and Section 11/12 of the

Protection of Children From Sexual Offences Act, registered in Police Station Bhagwanpur, District Haridwar.

Learned counsel for the applicant submits that there is a contradiction in the statement, recorded under Section 161 and 164 of Cr.P.C. of the

girl/victim. He further submits that the applicant has no criminal history. Learned counsel for the applicant submits the applicant is 21 years young boy

and he is languishing in jail for the last more than twenty days.

Considering the facts and circumstances of the case, this Court is of the opinion that applicant deserves to be enlarged on bail. Accordingly, the bail

application is allowed.

Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and furnishing two reliable sureties, each in the like

amount, to the satisfaction of the court concerned.

It is made clear that any observation made by this Court is only for the purpose of disposal of bail application. It shall not be taken into consideration at

all in any other proceedings.