Rinku Singh vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 125/2019, Police Station Pugal, District Bikaner for the offences under Sections 363, 366 & 376(2)(N) of I.P.C. read with Section 5(I)/6 of POCSO Act.

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

Learned counsel for the petitioner submits that the chargesheet in the matter has already been filed. In the statement of the victim recorded under Section 164 of Cr.P.C., she has stated that she had gone with the present petitioner of her own free will. She had travelled with him to different places in Punjab and stayed at Gurudwara as well as one government accommodation without raising any alarm. He further submits that the conclusion of the trial will take sufficient long time. He, therefore, prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application.

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 petitioner is entitled for grant of bail under Section 439 of Cr.P.C.

Consequently, the bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Rinku Singh S/o Bagh Singh arrested in connection with F.I.R. No. 125/2019, Police Station Pugal, 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.