RIYAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Pawan Mishra, learned counsel for the applicant, Mr. Hari Om Bakhuni, A.G.A., for the State and perused the record. The applicant is in jail being implicated in Case Crime No. 105 of 2014, which has been registered under Sections 363/366/376 of I.P.C. and 4/6 Protection of Children from Sexual Offences Act, 2012, Police Station Raipur, District Dehradun.

(2.) THE statement of the alleged victim - Km. Madhu Dabral under Section 164 Cr.P.C. have been perused. She does not allege anything against the present applicant, on the contrary she states that she has married the applicant. The applicant is in jail since 07.08.2014.

(3.) LET the applicant (Mohd. Riyaz) be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties of the equal amount to the satisfaction of the Magistrate concerned. It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in any other proceedings.