Ridhkaran vs State Of Rajasthan

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 77/2020 of Police Station, Nawa City, District Nagaur for the offences punishable under

Sections 450, 323, 376 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner has taken this Court to the statement under Section 161 Cr. P.C., rendered by Shankar Lal & Mohan Lal, they both are

neighbours, who have narrated the incident to be of two days continuous whereas originally the incident is alleged of one day. The prosecutrix in her

statement admitted of previously knowing the accused.

The prosecutrix is a major married lady of 25 years and the petitioner is of 25 years age.

Public Prosecutor has opposed the bail application.

The perusal of charge-sheet does not induce confidence of this Court for continuing custody of the present petitioner in the given circumstance.

Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time

and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section

439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ridhkaran S/o Chittarmal shall be released

on bail in connection with FIR No. 77/2020 of Police Station, Nawa City, District Nagaur provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on

each and every date of hearing and whenever called upon to do so till the completion of the trial.