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Judgment
10 paragraphs · 207 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.256/2020
registered at Police Station Raypur, District Jhalawar (Raj.) for the offence(s) under Sections 341, 323, 307, 363 of IPC (In FIR) and under Sections
341, 323, 342, 363, 366, 307, 376(2)(i)(N) of IPC and Section 5(L)/6 of POCSO Act, 2012 (In Order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to the
statement of victim recorded under Section 164 Cr.P.C., no allegation of committing rape has been levelled by her against the petitioner. Counsel
further submits that the petitioner is behind the bars since 12.12.2020.
Learned Public Prosecutor assisted by counsel for the complainant 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.