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Judgment
5 paragraphs · 222 wordsInderjeet Singh, J
The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 69/2014 Registered at Mahila Thana, Karauli District Karauli for the offence(s) under Sections 363, 366 of IPC.
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to statement of prosecutrix recorded during trial, she has travelled with the petitioner to so many places and also stayed with him without raising any alarm. Counsel further submits that prosecutrix is 23 years old lady. Counsel further submits that the petitioner is in custody since 07.11.2020.
Learned Public Prosecutor has opposed the bail application.
Considering the material on record and taking into account the facts and circumstances of the case and the fact that prosecutrix travelled with the petitioner to so many places without raising any alarm and considering the statement of prosecutrix recorded during trial, the age of prosecutrix and also considering the period of custody and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.