Vikas vs State Of Madhya Pradesh

Shailendra Shukla, J

Submissions were made on 2nd bail application filed under Section 439 of Cr.P.C. The applicant is being implicated in crime No.228/2021, registered

at police station Bank Note Press, district Dewas, for the offence punishable under Sections 363, 366-A, 342, 376, 376(2)(N) and 506 of IPC and

under Section 5L/6 of POCSO Act.

Learned counsel for the applicant has drawn Court's attention to the deposition of the prosecutrix who has completely turned hostile. Apart from this,

her mother (PW2) has also turned hostile and both of them have not supported the case of the prosecution.

Learned Panel Lawyer for the State submits that he is not having case diary.

On due consideration of the submissions of the learned counsel for the applicant and the documents placed on record regarding the depositions of the

prosecutrix, without expressing any opinion on merits of the case, the bail application filed on behalf of the applicant (Vikas S/o. Dinesh) is allowed

and it is directed that upon applicant's furnishing a personal bond to the tune of Rs.50,000/- with one local solvent surety in the like amount to the

satisfaction of the trial court, the applicant shall be released on bail, for his regular appearance before the concerned trial court on all the dates, as may

be fixed in this behalf by the said Court, till the completion of trial and he shall also abide by the conditions enumerated under section 437(3) Cr.P.C.

A copy of this order be sent to the concerned trial court for its compliance.

Accordingly, the bail application stands allowed and disposed of.

C.c. as per rules.