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Judgment
Heard learned counsel for the petitioner and learned Public
Prosecutor. Perused the challan papers.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.27/2017, registered at Police Station
Jhallara, Distt. Udaipur for the offences under Sections 363, 366A
& 376 / 109 IPC and Sections 4, 6 & 17 of Protection of Children
from Sexual Offences Act.
In the statement of the victim Sushri S. recorded under
Section 164 Cr.P.C., the allegation of penetrative sexual assault is
specifically attributed to Ratan Lal.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Nathu Lal arrested in
connection with F.I.R. No.27/2017, registered at Police Station
Jhallara, Distt. Udaipur shall be released on bail provided he
furnishes a personal bond of Rs.50,000/- and two surety bonds of
Rs.25,000/- each to the satisfaction of the learned trial court with
the stipulation to appear before that Court on all dates of hearing
and as and when called upon to do so.