BA1/807/2025
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Uttarakhand High Court

BA1/807/2025 on 15 May, 2025

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                                                                                            2025:UHC:3931



                                      BA 1st No.807 of 2025

                                      Hon'ble Ashish Naithani, J.

Mr. Siddharth Tomar, learned counsel for the applicant through VC.

2. Mr. G.C. Joshi, learned AGA for the State.

3. In the High Court of Uttarakhand, the present case arises from Bail Application under Section 483 of BNSS, seeking regular bail for the applicant Rajan @ Sonu, who has been accused in FIR/Case Crime No.04 of 2023 under Sections 363, 366A, 376D of IPC and Sections 5(g)/6 of the POCSO Act, at Police Station Tyuni, District Dehradun. The applicant has been in judicial custody since 6th August 2023 and his bail was previously rejected by the Special Judge (POCSO), Dehradun.

4. At the very outset, learned counsel for the applicant submits that this is a case of parity as co-accused, namely, Dikshu S/o Sardar Singh Rawat was granted bail by this Court vide judgment dated 16.04.2025 in BA 1st No.2085 of 2024.

5. Learned State Counsel very fairly admits the fact that the co-accused was granted bail by this Court.

6. Considering the overall facts and circumstances of the case and the fact that co-accused was granted bail by this Court, the applicant has made out a case for bail.

7. Accordingly, bail application is allowed. It is directed that the applicant, be released on bail in connection with FIR No.04 of 2023, under Sections 363, 366A, 376D of the Indian Penal Code and Sections 5(g)/6 of the POCSO Act, registered at Police Station Tyuni, District Dehradun, to the satisfaction of the court concerned. The applicant shall cooperate with the trial proceedings and shall not misuse the liberty granted to him.

                                        (Ashish Naithani,      J)
                                             15.05.2025
Nitesh/