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Judgment
The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.145/2019, Police Station Bhadesar, District Chittorgarh, for the offences under Section 354A IPC & Section 7/8 of the POCSO Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that after rejection of first bail application vide order dated 06.01.2020, charge-sheet has been filed in the matter.
The learned Public Prosecutor opposes the bail.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the second bail application filed by the petitioner deserves to be accepted.
Consequently, the second bail application is allowed. It is ordered that the accused-petitioner Nawal Singh S/o Vijay Singh Rajput, arrested in connection with F.I.R. No.145/2019, P.S. Bhadesar, District Chittorgarh, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) 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.