Ram Chandra vs State, Through P.p.

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.516/2019, Police Station Sadar, District Bikaner, for the offences under Sections 376 and 376(2)(N) of IPC.

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

It is submitted by learned counsel for the petitioner that the prosecutrix is 33 years old lady and maintaining relationship with the present petitioner for

last three years. The charge-sheet in the case has already been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that

the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

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 bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Ram Chandra S/o Magha Ram

arrested in connection with F.I.R. No.516/2019, Police Station Sadar, District Bikaner, 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.