Rajveer @ Rajendra 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. 22/2020 registered

at Police Station Kotwali, District Dholpur for the offence under Section(s) 363, 364, 376 & 342 of IPC and later on for the offence under Section(s)

366, 376, 120B & 109 of IPC.

It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case wherein the FIR has been lodged with the delay

of about one month. He submits that the prosecution story is totally unbelievable in view of the prosecutrix being married lady of 33 years of age. He

submits that the petitioner is in custody since 16.08.2020, charge sheet has been filed, trial of the case will take time, he has no criminal antecedents

and prays for his release on bail.

Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,

the nature of allegation against him, his length of custody, filing of the charge sheet, absence of criminal antecedents and the material available in the

charge sheet; but, 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 is allowed and it is directed that accused-petitioner Rajveer @ Rajendra Son Of Shripati @ Bhogiram shall be

released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a

personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only)

each to the satisfaction of the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.