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Judgment
H.N. Nagamohan Das, J.—Petitioner is accused No. 1 in Cr. No. 43/2013 for the offences punishable u/s 345 of IPC and Sections 8, 10 and 12 of the Protection of Children from Sexual Offences Act, 2012. The incident had taken place on 17.09.2013 and the complaint was lodged on 28.09.2013. There is no reasonable explanation for this delay. Secondly, learned counsel for the petitioner brought to my notice that on the date of incident, the victim girl has not attended the school and the same is evident from the attendance register extract. Thirdly, the complaint was not lodged by the victim girl but by her relative. Even in the complaint no overt acts are alleged. In the circumstances, I am of the considered opinion that the petitioner is entitled for bail. Accordingly, the following:
ORDER
The petition is hereby allowed. In the event of respondent-police arresting the petitioner, he shall be enlarged on bail subject to following conditions:
(i) Petitioner shall execute a personal bond for a sum of Rs. 50,000/- (Rupees Fifty thousand only) to the satisfaction of the arresting authority.
(ii) Whenever I.O. call upon the petitioner, he shall be present before him and co-operate with the I.O. for completion of investigation.
(iii) In no manner, the petitioner shall tamper with the prosecution witnesses.
(iv) Violation of any one of the above conditions will result in cancellation of this bail order.
Ordered accordingly.