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Judgment
8 paragraphs · 222 wordsRajani Dubey, J
The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.217/2019, registered at Chowki Khandsara, Police Station Bemetara, District Bemetara, for the offence punishable under Sections 363 and 366 of the IPC.
Case of the prosecution, in brief, is that on 23-4-2019 the applicant abducted the minor prosecutrix and thereby committed the offence.
Learned counsel for the applicant submits that the applicant has not committed any offence and he has been falsely implicated in the case. The applicant is in jail since 26-4-2019.
On the other hand, learned State counsel opposes the application.
I have heard learned counsel for the parties and perused the case diary.
Taking into consideration the nature and gravity of offence, facts and circumstances of the case and pretrial detention of the applicant, I am of the view that it is a fit case to enlarge the applicant on regular bail. Accordingly, the application is allowed.
It is, therefore, directed that the applicant be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Court for his appearance as and when directed.