1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

2. The instant bail application has been filed with a prayer to release the applicant on bail in Case Crime No. 187 of 2023, registered under Sections 363, 366, 504, 506 IPC, Police StationRohaniya, District- Varanasi, during pendency of the trial.

3. Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. Victim is major and she in her statement recorded under Section 161 Cr.P.C. has not supported the prosecution version and has stated that she on her own sweet will went with the applicant and solemnized marriage with the applicant. He next submitted that at present victim is living with the family of the applicant. The applicant has no criminal history to his credit. The applicant is languishing in jail since 17.02.2024. In case, the applicant is released on bail, he will not misuse the liberty of bail and co-operate in trial.

4. Learned A.G.A. has opposed the bail prayer of the applicant.

5. Considering the entire facts and circumstances of the case, submissions of learned counsel for the parties and keeping in view the nature of offence, evidence, complicity of accused and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.

6. Let the applicant- Suraj Kumar, who is involved in the aforesaid case crime, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to following conditions. Further, before issuing the release order, the sureties be verified.

(i) The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.

(ii) The applicant shall cooperate in the trial sincerely without seeking any adjournment.

(iii) The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.

7. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.