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Judgment
6 paragraphs · 230 wordsMahendar Kumar Goyal, J
The present 2nd interim bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.200/2020 registered at Police Station Shrimadhopur, District Sikar for the offence under Section(s) 323, 341 & 376-D IPC and Section(s) 3, 4 & 5g of POCSO Act and later on for the offence under Section(s) 341, 323, 363 & 376-D IPC and Section(s) 5(G)/6 of POCSO Act.
Learned counsel for the petitioner submits that on account of marriage of his brother Deependra on 22.04.2022, he may be granted interim bail for a period of 15 days. He submits that Court statement of the prosecutrix has already been recorded way back on 01.04.2021 and hence, there is no apprehension of tempering with evidence.
Learned Public Prosecutor has submitted a status report dated 21.04.2022 furnished by the SHO, Police Station Srimadhopur, Sikar which verifies the factum of marriage of younger brother of the petitioner on 22.04.2022.
In view thereof, the prayer for interim bail is accepted. The petitioner is extended interim bail for a period of two days from today. The Superintendent of Jail, District Jail, Sikar shall enlarge the petitioner on interim bail for the aforesaid period on furnishing surety/personal bond subject to his satisfaction. The petitioner shall surrender back on 24.04.2022 at about 11 A.M.
The Interim bail application is allowed in aforesaid terms.