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Judgment
5 paragraphs · 248 wordsSameer Jain, J
The instant bail application has been filed under Section 439 Cr.P.C. on behalf of accused-applicant. The accused-applicant was arrested in connection with FIR No. 472/2022, registered at Police Station Rawatsar, District Hanumangarh for the offence(s) under Sections 450, 363, 366, 376(2)(N) and 384 of IPC and 3/4 and 5L/6 of the POCSO Act.
Heard learned counsel for the parties.
Considering the arguments advanced by both the sides, considering that the applicant is a young man aged about 25 years with no criminal antecedents; that the parties had applied for and gotten a police protection order from the Hon’ble Punjab and Haryana High Court, which is on record; that from the perusal of record, it prima facie appears that the parties were in a consensual relationship; that the complainant/victim was also major at the time of filing of FIR, and looking to the overall facts and circumstances of the case and material on record but without commenting upon merits/demerits of the case, this Court is inclined to allow the present bail application.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-applicant Harvinder Singh @ Hari S/o Boga Singh, shall be enlarged on bail provided he furnishes a personal bond of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.