Mukesh Kumar vs State Of Rajasthan

Lawyers are not appearing in the Court 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.129/2020, Police Station Sujangarh, District Churu for the offences under Sections 376-D, 376(2)(N) & 370 of I.P.C.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioner submits that the prosecutrix is a major lady of 19 years of age. He further submits that the prosecutrix has also entered into an agreement under her own signature for living in the live-in-relationship. Therefore, it is prayed that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the peculiar facts and circumstances of the case as also the present situation of the country due to pandemic of corona virus (COVID-19), in particular the jails, 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-Mukesh Kumar S/o Shri Bhoma Ram arrested in connection with F.I.R. No.129/2020, Police Station Sujangarh, District Churu 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.