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Judgment
The applicant has preferred this bail application under Section 439 of the Cr.P.C., as he has been arrested in connection with Crime No. 207/2017, registered at Police Station Chowki- Rampur, Thana - Kotwali, District Korba (C.G.) for the offence punishable under Sections 292, 506/34 of Indian Penal Code, 67(a)(b) of I.T. Act, and Section 12 of the Protection of Children from Sexual Offences Act, 2012.
The applicant and co-accused Javed Ali and Bablu removed the clothes of the victim boy aged about 17 years and made video while he was naked. The said video clipping was later on circulated in the whatsapp group in which the victim's uncle was a member.
Admittedly, the co-accused Javed Ali, facing similar allegations has already been released on bail in M.Cr.C. No. 3706 of 2017, therefore, the present applicant is also entitled to be released on bail.
Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court.