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Judgment
Ravindra Maithani, J
Applicant Rohit is in judicial custody in Case Crime No.364 of 2022 (Special Sessions Trial No.135 of 2022, State Vs. Rohit), under Sections 363, 366A, 376(2)(n), 354D, 471, 506 IPC and Section 5(l)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Ranipur, 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 both the victim and the informant have not supported the prosecution case at trial; the victim has been declared hostile.
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 his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.