GOPAL DASS Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Vide order dtd. 3/2/2022 passed by this Court, the petitioners were admitted to interim anticipatory bail in FIR No. 0004/2022 for offences under Sec. 376 and 109 IPC registered with Police Station, Women Cell, Jammu. The bail was granted to the petitioners primarily on the ground that the allegations of sexual abuse relate to a period about 16 years back.

(2.) Reply to the bail application has been filed by the respondent in which it has been submitted that the petitioners have committed heinous offences as such, they are not entitled to grant of bail.

(3.) Heard learned counsel for the petitioners and perused the record.