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Judgment
10 paragraphs · 340 wordsSubodh Abhyankar, J
They are heard. Perused the case diary / challan papers.
This is the applicant's FIRST application under Section 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.151/2022 registered at Police Station-Kantaphod, District-Dewas (MP) for offence punishable under Sections 363, 366, 376(N) of the IPC and under Section 5(L)/6 of the POCSO Act. The applicant is in custody since 21.12.2022.
The allegation against the applicant is of abduction and rape.
Counsel for the applicant has submitted that the prosecutrix in her statement recorded under Section 164 of the Cr.P.C. has clearly given a clean chit in favour of the applicant and has also stated that she had gone on her own volition to her aunt's house and nothing has been happened to her. It is also submitted that the applicant is lodge in jail since 21.12.2022 and the final conclusion of the trial is likely to take sufficiently long time. Thus, it is submitted that the applicant be released on bail.
Counsel for the respondent / State, on the other hand, has opposed the prayer.
On due consideration of rival submissions and perusal of the case-diary as also the statement of the prosecutrix recorded under Section 164 of the Cr.P.C., this Court finds force with the contentions raised by the counsel for the applicant to allow the present application.
Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. The applicant is directed to be released on bail on his furnishing a personal bond in the sum of Rs.25,000/-(Rupees Twenty Five Thousand only) with one surety in the like amount to the satisfaction of the Trial Court for his / her appearance, as and when directed. It is also directed that the applicant shall be abide by the conditions as enumerated under Section 4372(3) of Cr.P.C.
This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.
Certified copy, as per rules.