Bhunda Ram vs State Of Rajasthan And Anr

The appellant has been arrested in connection with FIR No. 34/2021 of Police Station Jaitaran, District Pali for the offence punishable under Section

366-A, 376(2)(N) of IPC and Section 3(1)(w) and 3(2)(va) of the SC/ST (Prevention of Atrocity) Act.

Learned counsel for the appellant has drawn attention of this court to the FIR, in which, the complainant has stated that she was having illicit

relationship with the present appellant for last two years with the promise to marry but now the appellant is refusing to keep her with him.

Learned P.P. and learned counsel for the respondent no.2 oppose the appeal.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, this Court deems it

just and proper to allow the appeal filed by the accused-appellant under Section 14-A(2) of SC/ST Act.

Accordingly, this criminal appeal filed under Section 14-A(2) of SC/ST Act is allowed and the order dated 15.03.2021 passed by the learned trial court

is set aside. It is directed that appellant Bhunda Ram S/o Mangi Lal shall be released on bail in connection with FIR No.34/2021 of Police Station

Jaitaran, District Pali 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.