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Judgment
6 paragraphs · 248 wordsDr. Pushpendra Singh Bhati, J
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No.452/2021 of Police Station Kotwali, District Pali, for the offence punishable under Sections 363, 366, 344, 365, 376(2)(n) 376(2) (F), 376(2)(H) of IPC and Section 5(1)/6, 5(n)/6, 5(q)/6, 5(j)(ii)/6 of POCSO Act 2012 and Section 84 of Juvenile Justice Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has shown the statement rendered by PW-5, the prosecurtix, who has completely turned hostile.
Learned Public Prosecutor opposes the bail 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 Rajveer Singh @ Kallu S/o Kapur Singh Rajput, shall be released on bail in connection with FIR No.452/2021 of Police Station Kotwali, District Pali, 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.