KADAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.171/2021 registered at Police Station - Udaigarh District Alirajpur (M.P.) under Ss. 363, 344, 366, 376(2)(k), 376(2)(n) and 506 of IPC along with 3/4, 5-L/6 and 16/17 of the Protection of Children from Sexual Offences Act and he is in custody since 4/10/2021.

(2.) It is directed that applicant - Kadam S/o Bhaddu shall be released from custody upon furnishing a personal bond of Rs.50,000.00 (Rupees Fifty thousand only) with one solvent surety of the like amount to the satisfaction of the Ld. Court below.

(3.) The prison authorities are also requested to ensure compliance with the order passed by the Supreme Court IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU "W.P. (C) No.1/2020" and ensure that the applicant is examined by the jail doctor before his release. If the applicant shows symptoms of COVID-19, the doctor shall forthwith direct him to be produced before the appropriate hospital designated for the detection and treatment of COVID-19 patients. If the doctor is of the opinion that the applicant is not affected with the virus, the jail authorities shall ensure his transportation from the jail till his place of residence.