Rajpreet Singh @ Nishan Singh @ Shana vs State Of Rajasthan And Ors

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

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR

No.215/2018, Police Station Mahila Thana, District Sriganganagar, for the offences under Sections 363, 366, 344, 376(2)(n) IPC read with Section

5(1)/6 of the Protection of Children from Sexual Offences Act, 2012.

It is submitted by learned counsel for the petitioner with reference to the statements of the prosecutrix under Section 164 Cr.P.C.that she has admitted

that she willingly went with the accused and remained with him for 2½ months, however, in her cross-examination before the trial court, she denied

having made those statements under Section 164 Cr.P.C., however, has admitted most of the things regarding living with the petitioner willingly. It is

prayed that trial is likely to take time and on account of COVID situation, the petitioner may be enlarged on bail.

Learned Public Prosecutor opposed the bail application. Having gone through the challan papers filed by learned counsel for the petitioner and the

statements of the witnesses examined so far alongwith cross-examination of the prosecutrix, without expressing any opinion on the merits of the case,

this Court is of the opinion that the bail application filed by the applicant deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-applicant - Rajpreet Singh @ Nishan Singh @ Shana S/o Sh. Kulwant

Singh arrested in connection with FIR No.215/2018, Police Station Mahila Thana, District Sriganganagar, shall be released on bail; provided he furnish

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.