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Judgment
Petitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.41/2018 was registered at Police Station Suroth District Karauli for offence under Sections 323, 341, 451, 354-B of I.P.C. and Section 12
of POCSO Act, 2012.
It is contended by counsel for the petitioner that petitioner is a young boy aged nineteen years. The only allegation against him is that he threatened
to put video of dance-party, which took place in school on 26.01.2018, on whatsapp. It is also contended that there is a cross F.I.R. in this case.
It is also contended that false allegation has been levelled against the petitioner as there was property dispute between the neighbours.
Learned Public Prosecutor and counsel for the complainant have opposed the bail application. Their contention is that petitioner indulges obscene
acts infront of young girl. It is also contended that the matter is still at the stage of investigation.
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.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five 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.