Chailu Ram vs State Of Rajasthan

Heard learned counsel for the parties and have perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with FIR

No.156/2020, Police Station Kolayat, District Bikaner for the offences under Sections 376/511, 450 of IPC.

It is submitted by learned counsel for the petitioner with reference to the statement of the complainant under Section 164 Cr.P.C. that even as per her

statement, no case even of attempt is made out. The petitioner is in custody since 18.02.2021 and looking to the present pandemic scenario on account

of COVID-19, he may be released on bail.

Learned Public Prosecutor opposed the bail application.

In the circumstances of the case and having gone through the material including the charge-sheet as produced, without expressing any opinion on the

merits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitoner -Chailu Ram S/o Gopu Ram arrested in connection with FIR

No.156/2020, Police Station Kolayat, District Bikaner, shall be released on bail; provided he furnish a personal bond of Rs.50,000/- (Rupees Fifty

Thousand Only) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the satisfaction of the learned trial court with the stipulation

to appear before that Court on all dates of hearing and as and when called upon to do so.