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Judgment
The advocate-on-record for the petitioner undertakes to affirm and properly stamp the petition as per the rules within forty-eight hours of resumption
of normal functioning of the court. The petition is taken up through video-conference on the basis of such undertaking.
The alleged offence is under section 376 IPC. The accused is aged about twenty years whereas the victim is about fifteen years old. The incident
took place on 19th April 2020. The FIR was lodged on 20th April 2020. The accused is in custody for about 88 days.
According to the learned advocate for the petitioner, the accused and the victim knew each other for a long time and that sex between them was
consensual.
In those circumstances, we allow the bail application of the petitioner.
Accordingly, the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees ten thousand only) together with personal release
bond of equivalent value to the satisfaction of the appropriate court, Murshidabad. The petitioner must, however, attend on every date fixed for trial;
and in the event of failing to do so, the trial court shall be at liberty to cancel the bail of the petitioner without any reference to the court.
CRM No.4985 of 2020 along with CRAN No.3218 of 2020 is disposed of.