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Judgment
5 paragraphs · 200 wordsSandeep Mehta, J.—Heard learned Counsel for the Applicant and the learned Public Prosecutor and perused the Challan papers.
Learned Counsel for the Applicant submits that as per statements of the prosecutrix, the allegation of committing rape are against the co-accused, namely, Shravan; whereas the Petitioner is said to be simply standing nearby and he took no active part in the act of rape.
Learned Public Prosecutor opposed the bail application.
Looking to the the submissions advanced by the learned Counsel for the Applicant at bar and particularly the fact that allegation of rape is against the co-accused Shravan, this Court is inclined to release the Petitioner on bail.
Accordingly, the bail application is allowed, it is directed that Applicant Brij Lal S/o Aasuram, shall be released on bail in FIR No. 16/2011 at P.S. Nachna, District Jaisalmer provided he executes a personal bond for a sum of Rs. 30,000/- along with two sound and solvent sureties in the sum of Rs. 15,000/- 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.