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Judgment
12 paragraphs · 254 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 184/2020
Registered at Police Station Sadar, Gangapur City, District Sawai Madhopur for the offence(s) under Sections 354A, 354C, 354D, 379, 452, 506, 143,
323 of IPC and Section 11/12 of POCSO Act, 2012 and Section 67a & 67b of Information Technology Act, 2000 (In FIR) and for the offences under
Sections 354A, 354C, 354D, 509, 506, 341, 323, 34 of I.P.C. and under Section 11/12, 7/8 of POCSO Act, 2012 and Section 67a & 67b of Information
Technology Act, 2000 (In order).
Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that allegation against the
petitioner is that he has taken the photographs of the victim while she was going to school and the petitioner is behind the bars since 23.10.2020.
Counsel further submits that challan has already been presented in the court and conclusion of trial may take long time.
Learned Public Prosecutor 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.