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Judgment
7 paragraphs · 272 wordsManoj Kumar Garg, J
Amended cause title filed by the petitioner is hereby taken on record.
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.20/2023 Police Station Ramseen, District Jalore for the offences punishable under Section 67-A of Information & Technology Act.
Counsel for the petitioner submits that specific allegation of committing rape has been levelled by the victim is against co-accused Amin Khan and the present petitioner has been charged only for the offence under Section 67-A of IT Act. The accused-petitioner is in judicial custody since 30.04.2023 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel for the complainant have vehemently 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, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Dashrath Singh S/o Shri Mangu Singh shall be released on bail in connection with FIR No. 20/2023 Police Station Ramseen, District Jalore provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.