Sahban Ali vs State Of Uttarakhand

Alok Kumar Verma, J

The Bail Application No.2910 of 2021, "Sahban Ali vs. State of Uttarakhand", filed in connection with Case Crime No.96 of 2021, registered with Police Station Vikasnagar, District Dehradun for the offence under Sections 376 of IPC and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012, was allowed on 22.11.2021.

Heard Mr. Rajat Mittal, the learned counsel for the applicant and Mr. P.S. Uniyal, the learned Brief Holder for the State.

Mr. Rajat Mittal, the learned counsel appearing for the applicant, submitted that the applicant is in judicial custody under Section 376 of the IPC and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012 along with Section 506 of the IPC and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012.

Mr. Rajat Mittal, the learned counsel appearing for the applicant, further submitted that during the trial, the victim and the informant did not support the prosecution's case.

Mr. P.S. Uniyal, the learned Brief Holder appearing for the State, opposed the bail application, however, he fairly conceded that during the trial, the victim and the informant did not support the prosecution's case.

Having considered the submissions of the learned counsel appearing for both the parties and the facts and circumstances of the case, the applicant - Sahban Ali be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned, in Case Crime No.96 of 2021, registered with Police Station Vikasnagar, District Dehradun for the offence under Sections 376, 506 of the IPC, Section 3/4 and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012, on the same conditions as mentioned on 22.11.2021, passed by this Court, in the said Bail Application No.2910 of 2021.