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Judgment
This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.177/2020, Police Station Dhambola, District Dungarpur, for the offences under Sections 458, 376, 323 IPC and Sections 3/4 and 16/17 of POCSO Act.
Learned counsel for the petitioner submits that the allegations alleged against the petitioner do not amount to abetment or involvement in the offence of rape; which is alleged to have been committed by Mukesh. It is also submitted that similarly situated co-accused Toofan has been enlarged on bail by a Coordinate Bench of this Court vide order dated 26.08.2020.
Learned Public Prosecutor opposed the bail application. Having regard to the totality of the facts and circumstances of the case and without expressing any opinion on merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. The petitioner Govind S/o Shri Arjun, arrested in FIR No.177/2020, Police Station Dhambola, District Duingarpur shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the learned Trial Court. Petitioner shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.