Uttarakhand High Court
Sheela Alias Santoshi vs State Of Uttarakhand on 21 July, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
First Bail Application No. 1258 of 2025
Sheela Alias Santoshi ........Applicant
Versus
State of Uttarakhand ........Respondent
Present:-
Mr. Pankaj Kumar Sharma, Advocate for the applicant.
Mr. V.S. Rawat, A.G.A. for the State.
Hon'ble Ravindra Maithani, J. (Oral)
Applicant is in judicial custody in FIR No.594 of 2023, under Sections 366A, 376, 376D, 376(D)(A), 370A, 370(2), 342, 506 IPC and Section 4 read with Section 3(a), 6 read with Section 5(g) of the Protection of Children from Sexual Offences Act, 2012 and Section 3, 4, 5, 6 of the Immoral Traffic (Prevention) Act, 1956, Police Station Kotwali Jwalapur, District Haridwar. She has sought her release on bail.
2. Heard learned counsel for the parties and perused.
3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.
4. Learned State Counsel admits this fact. 2
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 her executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.
(Ravindra Maithani, J) 21.07.2025 Ravi Bisht