- (1.)The applicant has an apprehension of his arrest in connection with Crime No.92/2013, registered at Police Station Baraytha, District Sagar, for the offences punishable under Sections 363, 366 and 376 of IPC and Section 3/4 of Protection of Children From Sexual Offences Act. Learned counsel for the applicant submits that applicant has been falsely implicated in the case. On the strength of documents Annexure A2 to A4 learned counsel for the applicant submitted that the prosecutrix on her own will resides with the applicant and also performed marriage and due to their wedlock a male child was also born on 21.12.2012. The applicant is ready to cooperate in the investigation and trial. The applicant is a reputed citizen of the locality, having no past criminal antecedents, in the event of arrest, his reputation will be tarnished, therefore, he be released on anticipatory bail. On the other hand, learned Panel Lawyer for the State opposes the application.
(2.)Keeping in view the submissions made by learned counsel for the parties and the facts and circumstances of the case, without expressing any view on the merits of the case, I am of the view that this is a fit case for grant of anticipatory bail to the applicant. Consequently, his application under Section 438 of the Cr.P.C. is hereby allowed.
(3.)It is directed that in the event of arrest, present applicant shall be released on bail on furnishing a personal bond in the sum of Rs.25,000/ (Rupees twenty five thousand) with a solvent surety in the like amount to the satisfaction of the Arresting Police Officer. The applicant shall make himself available for interrogation by a police officer as and when required. He shall further abide by the other conditions enumerated in subSection (2) of Section 438 of Cr.P.C. Certified copy as per rules.