Deepak Verma, J.

1. Vakalatnama has been filed today in the Court by Sri Mohan Kant Baghel, Advocate on behalf of the informant, is taken on record.

2. Heard learned counsel for the applicant, learned counsel for the informant, learned A.G.A. for the State and perused the material on record.

3. The instant bail application has been filed on behalf of the applicant with a prayer to release him on bail in Case Crime No. 58 of 2023, registered under Sections 363, 366, 376 I.P.C. and Section 3/4 of POCSO Act, Police Station Eka, District Firozbad during pendency of the trial.

4. Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. Victim in her statement stated that she love with the applicant and went with the applicant on her own sweet will and made physical relation. Perusal of statement of victim recorded U/s 161 and 164 Cr.P.C., relation between applicant and victim is consensual and she stated in her statement that she is 18 years old. Victim is living with the applicant. Applicant has no previous criminal antecedents. There is no prospect of trial of the present case being concluded in near future due to heavy dockets. It is next submitted that there is no possibility of fleeing away of the applicant from the judicial custody or tampering with the witnesses and, in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. It is also contended that the applicant is languishing in jail since 11.03.2023.

5. Learned counsel for the informant has not opposed the bail prayer of the applicant and submitted that victim is living with applicant.

6. Considering the facts and circumstances of the case, submissions advanced by learned counsel for the parties and the statement of the victim under Sections 161 Cr.P.C. and 164 Cr.P.C., medical report regarding age of the victim and evidence on record regarding complicity of the accused and without expressing any opinion on the merits of the case, the applicant is entitled for bail. The bail application is allowed.

7. Let the applicant- Kuldeep, who is involved in the aforesaid case crime, be released on bail on his furnishing a personal bond and two sureties each of the like amount to the satisfaction of the court concerned, subject to the following conditions. Further, before issuing the release order, the sureties be verified :-

i. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.

ii. The applicant shall cooperate in the trial sincerely without seeking any adjournment.

iii. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.

iv. The applicant shall remain present, in person, before the trial court on the dates fixed. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.

8. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.