MOHD SAHID Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri AD. Massey, learned counsel for the applicant and learned A.G. A for the State.

(2.) ACCORDING to the prosecution version applicant -accused took the prosecutrix with him on the pretext of marrying her. The prosecutrix is said to have stayed with the applicant -accused in Delhi. Learned counsel for the applicant -accused submitted that in any case even on the basis of the allegations of the prosecution the prosecutrix was a consenting party. Considering this aspect the bail application is allowed.

(3.) THE applicant accused Mohd. Sahid shall be released in crime No. 828/ 2003 under Sections 363,366,376 I.PC., P.S. Ramnagar, District Nainital on his executing a personal bond and two sureties each in the like amount to the satisfaction of C.J.M., Nainital. Bail application allowed.