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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.90/2017, registered at Police Station Kotwali, District Pali for the offences under Section 363 IPC and Section 11 / 18 of Protection of Children from Sexual Offences Act,
2012.
Learned PP has placed on record the factual report of the I.O. as per which, the petitioner does not have any criminal record. Investigation is complete and charge-sheet has been submitted against the petitioner for the above offences which carry a maximum imprisonment of seven years.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Farukh arrested in connection with F.I.R. No.90/2017, registered at Police Station Kotwali, District Pali shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.