Ravi Kumar vs State

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.205/2019, Police Station- Mahila thana, District Sri Ganganagar for the offence under Section 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 petitioner and the prosecutrix are knowing to each other for last three years. The

prosecutrix is a married lady having two kids. She stayed with the present petitioner for pretty long time and she was well aware of the consequences

in the present case. He further submits that the charge sheet has already been filed in the case. 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 is allowed. It is ordered that the accused-petitioner Ravi Kumar S/o Shri Madan Lal arrested in connection with

F.I.R. No.205/2019, Police Station-Mahila thana, District Sri Ganganagar 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.