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Judgment
12 paragraphs · 211 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No. 13/2020 was registered at Police Station Chitrakoot, Jaipur, for offences under Section 376 of IPC and Sections 3/4 of POCSO Act.
It is contended by counsel for the petitioner that prosecutrix was 18 years of age as she has mentioned in her statement under Sections 161 and 164
Cr.P.C. It is also contended that parties have entered into compromise.
Learned Public Prosecutor has opposed the bail application.
Counsel for the complainant has not disputed the above fact.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail 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 learned trial court with the stipulation that he 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.