Vikram Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.543/2019

Registered at Police Station Mahaveer Nagar, Kota for the offences under Sections 452, 323 & 354 of IPC and Section 7/8 of the POCSO Act, 2012.

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and allegation against the petitioner is that he tried to

outrage the modesty of the victim and the petitioner is in custody since 06.12.2019. Counsel further submits that the 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 contentions put-forth by the counsel for the parties and also considering the period of custody and without expressing any opinion on

the merits of the case, this court deems it just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Vikram Singh S/o Shri Chotu

Singh shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.