2. 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.27/2017, registered at Police Station Jhallara, Distt. Udaipur for the offences under Sections 363, 366A & 376 / 109 IPC and Sections 4, 6 & 17 of Protection of Children from Sexual Offences Act.
3. In the statement of the victim Sushri S. recorded under Section 164 Cr.P.C., the allegation of penetrative sexual assault is specifically attributed to Ratan Lal.
4. 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.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Nathu Lal arrested in connection with F.I.R. No.27/2017, registered at Police Station Jhallara, Distt. Udaipur 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.
