Ravindra Maithani, J
1. Applicant Anil Kumar is in judicial custody in Case Crime No.193 of 2023 (Special Trial No.69 of 2023, State Vs. Babloo Sharma and Others), under Sections 366A IPC and Section 16/17 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Lalkuwan, District- Nainital. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted.
4. This fact is admitted by learned State Counsel.
5. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
6. The bail application is allowed.
7. Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.
