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Judgment
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.86/2017
Registered at Police Station Kumher District Bharatpur(Raj.) for the offence(s) under Sections 363,366-A, 372, 376 and 120-B of IPC and Section 5/6
and 17/18 of Protection of Child From Sexual Offences Act, 2012.
Counsel for the petitioner submits that the co-accused- Rakesh Kumar S/o Sundar Lal has already been released on bail by a coordinate bench of
this court vide order dated 25.10.2017 passed in S. B. Criminal Misc. Bail Application No.13087/2017. Counsel further submits that his case is similar
to that of co- accused-Rakesh Kumar S/o Sundar Lal.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and 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 under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Virendra S/o Shri Dharampal
shall be enlarged 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.