Akhil @ Joni vs State Of Rajasthan

This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.339/2019, Police Station

Kotgate, Bikaner for the offences under Sections 376(2)(F)(N) of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the prosecutrix is a married lady and the petitioner has developed a relationship which continued for

about two years. The point of unrest started when the petitioner got engaged in the year 2019. However, the parties have settled the dispute outside

the Court.

Counsel for the complainant does not dispute the fact of compromise.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that it is a

fit case for grant of anticipatory bail to the petitioner under Section 438 Cr.P.C.

Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioner Akhil @ Joni S/o Sh. Patel, in connection with

F.I.R. No.339/2019, Police Station Kotgate, Bikaner, the petitioner shall be released on bail; provided he furnishes a personal bond in the sum of

Rs.50,000/- (Rupees: Fifty Thousand Only) along with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each to the satisfaction of

the concerned Investigating Officer/S.H.O. on the following conditions :-

(I) that the petitioner shall make himself available for interrogation by a police officer as and when required;

(ii) that the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as

to dissuade him from disclosing such facts to the court or any police officer; and

(iii) that the petitioner shall not leave India without previous permission of the court.