DINU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No. 863/2021 registered at Police Station - Khargone District Khargone (MP) for offence punishable under Ss. 363, 344,366, 376, 376(2)(n) of IPC and 3/4, 5(L)/6 of POCSO Act. The applicant is in custody since 01/02/2023.

(2.) Having considered the rival submissions and on perusal of the record and the statement of the prosecutrix recorded under Sec. 164 of Cr.P.C., this Court finds force with the contentions raised by the learned counsel for the applicant. Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed.

(3.) The applicant is directed to be released on bail upon 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 his appearance, as and when directed and shall also abide by the conditions enumerated under Sec. 437 (3) Criminal Procedure Code, 1973.