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Judgment
11 paragraphs · 196 words@JUGMENTTAG-JUDGMENT
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant-appellant, who is in custody in relation to F.I.R.
No.78/2020, Police Station Raypur, District Pali, for the offences under Sections 354 (Kha), 452 IPC and Sections 3 (1) (w) (1), 3 (2) (5-A) of the
SC/ST (Prevention of Atrocities) Act and Section 7/8 of the POCSO Act.
Heard learned counsel for the applicant-appellant and learned AAG through Video Call. Perused the material available on record.
Upon a consideration of the arguments advanced at the bar and considering the entirety of facts and circumstances as available on record, this Court
is of the opinion that the applicantappellant deserves to be enlarged on bail.
Consequently, the appeal is allowed. It is ordered that the accused-appellant namely Puran Singh S/o Shiv Lal arrested in connection with F.I.R.
No.78/2020, Police Station Raypur, District Pali 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.