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Judgment
Application for amendment in cause title is allowed.
Amended cause title is ordered to be taken on record.
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.83/2020 was registered at Police Station Manoharthana, District Jhalawar for offence under Section 18 of POCSO Act (FIR has been
lodged for offence under Section 363 of I.P.C.)
It is contended by counsel for the petitioner that prosecutrix in her statement recorded under Section 164 of Cr.P.C. has not levelled any allegations
with regard to rape against the present petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the
satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all
subsequent dates of hearing and as and when called upon to do so.