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Allahabad High Court

Hon'ble Judge(s): Manish Mathur , J

Criminal P.C. (2 of 1974) , S.439— Bail - Offence under Ss. 363,366,376 of Penal Code and S. 3/4 of Protection of Children From Sexual Offences Act - Plea of accused applicant that there is contradiction in statement of prosecutrix recorded under Ss. 161 and 164 of Criminal P.C. - Considering nature of accusation, severity of punishment in case of conviction and nature of supporting evidence, no reasonable apprehension of tampering with witnesses - Bail granted with conditions. (Para 5 6)