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Judgment
6 paragraphs · 200 wordsPerused the averments made in this criminal misc. bail application as well as the material available on record and heard learned AAG-cum-GC.
The petitioner has been arrested in FIR No.23/2020 of Police Station Rashmi, District Chittorgarh for the offences punishable under Section 354 IPCI and Section 16/17 of POCSO Act, 2012.
He has preferred this bail application under Section 439 Cr.P.C.
Learned AAG-cum-GC has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Bansi Lal S/o Bhanwar Lal shall be released on bail in connection with FIR No.23/2020 of Police Station Rashmi, District Chittorgarh provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.