Mahaveer vs State Of Rajasthan

Defects pointed out by the Registry are waived.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.116/2013

Registered at Police Station Dei, District Bundi for the offence(s) under Sections 363, 366-A & 376 IPC and under Section 3/4 of Protection of

Children From Sexual Offences Act, 2012.

Learned counsel for the petitioner submits that prosecutrix in her statement under Section 164 Cr. P. C. stated that she was married before the

incident and she had also stated that she used to meet to the petitioner with her own will. Counsel further submits that he is behind the bars for six

years and conclusion of trial may take long time.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without

expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Mahaveer S/o Kalyan shall be

enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the

learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.