Pretam Bhati vs State Of Rajasthan

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

No.435/2019, Police Station Raipur, District Pali for the offence under Sections 366 and 376 of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the prosecutrix is a 30 years old married lady and having four kids. The prosecutrix has travelled with

the present petitioner at different places in the Public Transport without raising any alarm. Learned counsel further submits that the F.I.R. has been

registered after delay of fourteen days for which there is no explanation. Therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Pretam Bhati S/o Shri

Bhagirath arrested in connection with F.I.R. No.435/2019, Police Station Raipur, District Pali 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.