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Judgment
Satyendra Kumar Singh, J
This is first bail application filed by the applicant â€" Ankit Patel S/o Rambarose Patel under Section 439 of Code of Criminal Procedure, 1973 for
grant of bail in connection with Crime No.411/2021 registered at Police-Station â€" Sanwer, District â€" Indore (MP) for the offence punishable under
Section 376, 376(2)(n), 376(3), 376(2)(K), 201, 506, 342, 363 and 366 of Indian Penal Code, 1860 along with Section 3, 4, 5L/6 of POCSO Act, 2012
and the applicant is in custody since 24.08.2021.
Prosecution story in short is that applicant resides opposite to prosecutrix's house. In the year 2015, when prosecutrix was minor, applicant entered in
her house, threatened her and committed rape upon her. After that applicant again threatened and committed rape upon her 5-6 times till 21.08.2021.
Learned counsel for the applicant submits that the prosecutrix is a major girl aged about nineteen years of age. She lodged the report after six years of
incident. It is alleged against the applicant that he had informed about his relation with the prosecutrix to her fiance, due to which she consumed some
poisonous substance but her fiance has not stated so in his statements recorded under Section 161 of Cr.PC. The applicant is in custody since
24.08.2021 and the conclusion of trial would take considerably long time. Hence, prayer is made to enlarge the applicant on bail.
Per contra, learned counsel for the non-applicant/State has opposed the application.
Having considered the rival submissions as also the delayed FIR and other facts and circumstances of the case, this Court is of the view that the
applicant deserves to be enlarged on bail, hence, without commenting anything on the merits of the case, the application is allowed.
The applicant is directed to be released on bail on his furnishing a personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with one solvent
surety of like amount to the satisfaction of Trial Court/Committal Court for his regular appearance before the Trial Court/Committal Court with a
condition that he shall remain present before the Court concerned on all such dates as may be fixed in this behalf by the Trial Court during the
pendency of trial. The applicant shall also abide by the conditions enumerated under Section 437(3) of Code of Criminal Procedure, 1973.
In view of the outbreak of 'Corona Virus Disease (COVID-19)' the concerned jail authority is directed to follow the directions / guidelines issued by
the Government with regard to COVID-19 before releasing the applicant.
Miscellaneous Criminal Case No.8403 of 2022 stands allowed and is disposed of in above terms.
Let a copy of this order be sent to the Court concerned for compliance.
Certified copy as per Rules.