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Judgment
7 paragraphs · 295 wordsManoj Kumar Garg, J
The instant second bail application has been filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in connection with the FIR No. 146/2022 registered at Police Station Sivana, District Barmer for the offence punishable under Sections 363, 366, 376(2)(N) of IPC and Section 5(1)/6 of Protection of Children from Sexual Offences Act, 2012.
The first bail application filed by the petitioner was dismissed on 4.8.2022 as not pressed.
Learned counsel for the petitioner submits that now challan has been filed and according to the statement of the prosecutrix, she herself went with the petitioner out of her own free will and she roamed with him at so many places without raising any hue and cry. The petitioner is behind the bars since 7.6.2022. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the second bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Ramsingh S/o Shri Jaswant Singh shall be released on bail in connection with FIR No. 146/2022 registered at Police Station Sivana, District Barmer, provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.