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Judgment
22 paragraphs · 403 wordsAjay Mohan Goel, J
Status report filed, which is ordered to be taken on record.
Learned Additional Advocate General, on instructions, informs the Court that after grant of anticipatory bail, the petitioner has appeared for
investigation and now her custody is not required for the purpose of investigation. He further submits that however the petitioner be directed to
participate in the investigation as and when directed by the Investigating Officer.
Accordingly, this petition is disposed of by confirming order dated 23.02.2021, passed in FIR No. 01/2021, dated 01.01.2021, registered under
Sections 363, 366, 376, 376(2) and 120ÂB of the Indian Penal Code, Section 6 of the Protection of Children from Sexual Offences Act and Sections
10 & 11 of the Prohibition of Child Marriage Act, 2006 at Police Station Janjehli, District Mandi, H.P., subject to the following conditions:
“i) Petitioner shall furnish personal bond in the sum of Rs. 20,000/ with one surety in the like amount to the satisfaction of learned Trial Court
within a period of two weeks from today.
(ii) She shall make herself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of
hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
iii) She shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.
iv) She shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing
such facts to the Court or the Police Officer; and
v) She shall not leave the territory of India without prior permission of the Court.â€
It is clarified that findings which have been returned by this Court while deciding this petition are only for the purpose of adjudication of the present
bail application and learned Trial Court shall not be influenced by any of the findings so returned by this Court in the adjudication of this petition during
the trial of the case. It is further clarified that in case the petitioner does not comply with the conditions which have been imposed upon her while
granting the present bail, the State shall be at liberty to approach this Court for the cancellation of the bail. The petition stands disposed of in the above
terms.
Copy dasti.