Dr Pushpendra Singh Bhati, J
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No.295/2021 of Police Station Dechu, District Jodhpur for the offences punishable under
Sections 363, 366-A, 376-D, 342, 506 of IPC and Section 5(G)/6 of POCSO Act, 2012. He has preferred this bail application under Section 439
Cr.P.C.
Learned counsel for the petitioner has pointed out the conclusion in the charge-sheet arrived at by the investigating officer, in which, the main
allegation is upon Prithviraj Singh, who alleged to have committed rape. Learned counsel further submits that the allegation upon Padam Singh and one
Manohar Singh is that Padam Singh dropped the petitioner and the prosecutrix in his car to Jodhpur and went back and Manohar Singh helped them
for booking a room.
Learned Public Prosecutor opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section
439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Padam Singh S/o Jaswant Singh, shall be
released on bail in connection with FIR No.295/2021 of Police Station Dechu, District Jodhpur provided he executes a personal bond in a sum of
Rs.50,000/-with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on
each and every date of hearing and whenever called upon to do so till the completion of the trial.
