SONU Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 190/2021 of Police Station Rashmi, District Chittorgarh, for the offence punishable under Ss. 363, 344, 366, 376 of IPC and Ss. 5(L)/6, 11(iv)/12, 16/17 of POCSO Act, 2012. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that as per the statement of prosecutrix, she admits that she went with the petitioner at many places with her own free will and also married with the petitioner. Challan of the case has already been presented. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.