Ghanshyam @ Ganesh vs State of Rajasthan

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 F.I.R.

No.01/2020, Police Station Sarupganj, District Sirohi, for the offences under Sections 376, 366 & 363 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 petitioner as well as the prosecutrix are major married persons. The prosecutrix has stayed with the

present petitioner for a petty long time and out of their co-habitation, a delivery has also taken place. The petitioner and the prosecutrix belong to the

tribal area. Therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail application.

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 the bail

application filed by the petitioner deserves to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Ghanshyam @ Ganesh

S/o Nonaramji arrested in connection with F.I.R. No.01/2020, Police Station Sarupganj, District Sirohi, shall be released on bail; provided he furnishes

a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each 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.