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Judgment
9 paragraphs · 232 wordsHeard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in person in the Court.
Petitioners have filed these bail applications under Section 439 of Cr.P.C.
F.I.R. No. 56/2020 was registered at Police Station Dei District Bundi for offence under Sections 376(D), 120-B of I.P.C. and Section 3/4 of POCSO Act, 2012.
It is contended by counsel for the petitioners that prosecutrix is a married lady. No confirmation regarding rape was observed in the medical examination. Charge-sheet has been filed. Conclusion of trial will take time.
Learned Public Prosecutor has opposed these bail applications.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioners, I deem it proper to allow these bail applications.
These bail applications are accordingly allowed and it is directed that accused petitioners shall be released on bail provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that they shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
Copy of this order be placed in the connected file.