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Judgment
12 paragraphs · 261 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 694/2020 registered
at Police Station Nadbai, District Bharatpur for the offence(s) under Section(s) 354B & 452 of I.P.C. and Section 7, 8 of POCSO Act and later on for
the offence under Sections 354B & 454 of I.P.C. and Section 7, 8 of POCSO Act.
It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submitted that the petitioner is in custody
since 20.11.2020, investigation as against him is complete, he has no criminal antecedents and prayed for his release on bail.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,
the nature of allegations against him, his length of custody and absence of criminal antecedents; but, without expressing any opinion on the merits of
the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Sonu S/o Shri Vasdev shall be released on bail under Section 439
Cr.P.C. in connection with afore- mentioned FIR registered at concerned Police Station, provided he 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 trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.