Jaiprakash vs State of Rajasthan

Lawyers are abstaining from work in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-

19).

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

No.59/2019, Police Station Bajju, District Bikaner for the offences under Sections 450, 376(D), 366, 442 & 506 of I.P.C.

I have gone through the order impugned and the contentions raised in the bail application as well as the written submissions of the learned counsel for

the petitioner received through Email.

The charge-sheet in the case has been filed. The co-accused Gangabishan has been enlarged on bail by the Co-ordinate Bench of this Court vide

order dated 21.10.2019 & the co-accused Ramniwas has been enlarged on bail by this Court vide order dated 14.02.2020. The prosecutrix is 20 years

of age.

The Learned Public Prosecutor opposes the bail application.

Having regard to the facts and circumstances of the case and upon a consideration of the pleadings in the bail application and also considering the

peculiar circumstances prevailing in the country due to the pandemic of novel corona virus (COVID-19), this Court deems it just and proper to release

the petitioner on bail.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner â€"Jaiprakash S/o

Bagha Ram arrested in connection with F.I.R. No.59/2019, Police Station Bajju, District Bikaner, 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.