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Judgment
11 paragraphs · 201 wordsInderjeet Singh, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.204/2021
Registered at Police Station Sewar, District Bharatpur for the offences under Sections 354, 354D, 504, 506 & 509 of IPC (In FIR) and for the
offence(s) under Sections 354, 354D, 506, 509 of IPC and 66E & 67 of IT Act (In Order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and allegation against the petitioner is that he tried to
outrage the modesty of the victim and the victim is 34 years old married lady. Counsel further submits that the petitioner is in custody since
09.05.2021.
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 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.