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Judgment
7 paragraphs · 254 wordsDr. Pushpendra Singh Bhati, J
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No. 195/2022 of Police Station, Nohar, District Hanumangarh for the offences punishable under Sections 376(2)(N), 354, 354(GHA), 323, 366-A, 384, 34 IPC and Section 5-L/6 of POCSO Act, 2012. He has preferred this bail application under Section 439 Cr.P.C.
The incident as alleged in FIR started about three year’s ago and then 6 to 7 months got slightly aggravated. Thereafter, the statement under Section 164 Cr. P.C., also re-affirm the same. They new each other for the last three years.
Learned PP opposed the application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Pradeep Kumar S/o Nandlal shall be released on bail in connection with FIR No. 195/2022 of Police Station, Nohar, District Hanumangarh provided he executes a personal bond in a sum of Rs.50,000/-with two sound and solvent sureties of Rs.25,000/- 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.