AJAY SOLANKI Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application under sec. 439 of Cr.P.C. for grant of bail on behalf of the applicant, who is in custody since 11/08/2021 in connection with Crime No.593/2021 registered at Police Station - Barwani, District Barwani(M.P.), for the offence punishable under Sec. 363, 366 of IPC and under Sec. 7/8 & 11/12 of POCSO Act, 2012.

(2.) It is directed that the applicant/accused be released on bail on his furnishing a personal bond in the sum of Rs.50,000.00(Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial. It is also directed that the applicant shall comply with the provisions of Sec. 437(3) Cr.P.C.

(3.) In view of the outbreak of 'Corona Virus disease (COVID-19)' the concerned jail authorities are directed to follow the directions/guidelines issued by the Government with regard to 'COVID-19' before releasing the applicant.