Suresh Singh @APPELLANT@Hash State of Rajasthan & Ors.

This appeal has been filed by the appellant under Section 14- A of the SC/ST (Prevention of Atrocities Act) against the order dated 15.02.2018

passed by the Special Judge, POCSO Act, Jaipur.

F.I.R. No. 18/2018 was registered against the appellant at Police Station Shastri Nagar, Jaipur for offences under Sections 376 I.P.C. and Section

3/4 of the POCSO Act and 3-1 (W-ii) & 3- 2(V) of SC/ST Act.

Counsel for the appellant submitted that according to the statement of prosecutrix recorded under Section 164 Cr.P.C., she has admitted friendship

with the accused-appellant since last one year and she went with him at her own.

Counsel further submits that police after investigation has filed a charge-sheet before the competent court of jurisdiction and the trial is likely to take

long time.

Learned Public Prosecutor has opposed the present appeal.

I have considered the contentions.

Considering the submissions, this court deems it proper to allow the present appeal.

Accordingly, the appeal is allowed and the order dated 15.02.2018 passed by Special Judge, POCSO Act, Jaipur is setaside.

It is directed that accused appellant-Suresh Singh S/o Shri Narayan Singh shall be released on bail provided he furnishes a personal bond in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five 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.