AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 232 wordsHeard learned counsel for the parties through video conferencing. Learned Public Prosecutor contends that complainant has been informed about filing of the appeal.
The appellant has preferred this appeal aggrieved by order dated 10.06.2020 passed by District and Sessions Judge (Special Judge SC/ST, Prevention of Atrocities) Cases Bharatpur (Raj.) whereby bail application filed by the appellant was rejected.
F.I.R. No.299/2019 was registered at Police Station Roodawal District Bharatpur for offence under Sections 366, 376 I.P.C. and Section 3(2)(v) SC/ST (Prevention of Atrocities) Act.
It is contended by the counsel for the appellant that there is an inordinate delay in lodging the F.I.R. Prosecutrix is a married lady.
Learned Public Prosecutor has opposed the appeal.
I have considered the contentions.
Considering the contentions put-forth by the counsel for the appellant, I deem it proper to allow the appeal.
The order dated 10.06.2020 is set aside and the appeal is allowed and the appellant is directed to be released on bail provided he furnishes a personal bond of Rs. 1,00,000/- (Rupees One Lakh only) and two sureties in the sum of Rs.50,000/- (Rupees Fifty thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.