- (1.) Second supplementary affidavit filed today is taken on record.
(2.) This application has been filed seeking the release of the applicant on bail in Case Crime No.223 of 2014, u/s 376 (D) I.P.C. and 5A/6 Protection of Children From Sexual Offences Act, Police Station Gangoh, District-Saharanpur.
(3.) Heard learned counsel for the applicant and learned A.G.A. Perused the record. Submission of counsel for the applicant is that co-accused Vivek Kumar and Subhash Chandra have already been released on bail and the case of the applicant is of parity and therefore, he should be also released on bail. It is further submitted that the medical evidence does not corroborate the allegation of rape. The applicant is languishing in jail since 10.5.2014 and therefore, on the basis of detention also he should be released on bail.;