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Judgment
Heard learned counsel for the petitioner and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.90/2017, registered at Police Station
Kotwali, District Pali for the offences under Section 363 IPC and
Section 11 / 18 of Protection of Children from Sexual Offences Act,
2012.
Learned PP has placed on record the factual report of the
I.O. as per which, the petitioner does not have any criminal
record. Investigation is complete and charge-sheet has been
submitted against the petitioner for the above offences which
carry a maximum imprisonment of seven years.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Farukh arrested in
connection with F.I.R. No.90/2017, registered at Police Station
Kotwali, District Pali shall be released on bail provided he furnishes
a personal bond of Rs.50,000/- and two surety bonds of
Rs.25,000/- each to the satisfaction of the learned trial court with
the stipulation to appear before that Court on all dates of hearing
and as and when called upon to do so.