Mukesh Suman vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 07/2020

Registered at Police Station Kishanganj, District Baran for the offence(s) under Sections 363, 366, 376, 342 of IPC (in FIR) and under Sections 363,

366, 376, 342, 376(2)(d) of IPC (in order).

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the prosecutrix is a

married lady aged about 26 years and she travelled with the petitioner to so many places and also stayed with him for quite sometime.

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 release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Mukesh Suman S/o Gulab Chand

shall be released 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.