Sharvan Kumar vs State of Rajasthan

Mohini Kapoor, J.—Heard learned Counsel for the petitioner. Learned Public Prosecutor submits that the investigation in this case is over and report of the Chemical Examiner is awaited considering the circumstances, that there are no injuries on the body of the prosecutrix as well as the accused and also the age of the prosecutrix is 25 years according to her and 40 years according to the petitioner, the petitioner can be released on bail.

It is, therefore, directed that the accused-petitioner Sharvan Kumar be released on bail provided he furnishes a personal bond in the sum of Rs. 5,000/- (Rupees five thousand) with one surety in the like amount to the satisfaction of the trial court with the stipulation to appear in that Court as and when called upon to do so during the pendency of the trial against him in this case.