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Judgment
7 paragraphs · 262 wordsManoj Kumar Garg, J
The instant second bail application has been filed by the petitioner seeking regular bail in connection with the FIR No. 183/2022 registered at Police Station Dechu, District Jodhpur for the offence punishable under Sections 341, 354, 506 of IPC, Section 7/8 of POCSO Act.
The first bail application was dismissed as not pressed on 16.8.2022 with liberty to file a fresh bail application after filing of challan.
Learned counsel for the petitioner submits that the challan has already been filed and the petitioner is behind the bars since 18.7.2022. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the second bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Madan Kumar @ Mada Ram S/o Hathiram Ram shall be released on bail in connection with FIR No. 183/2022 registered at Police Station Dechu, District Jodhpur, provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.