Subhash Kumar vs State Of Rajasthan

Farjand Ali, J

The jurisdiction of this Court has been invoked by way of filing an application under Section 439 Cr.P.C. at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below:

S.No

Particulars of the Case

1

FIR Number

215/2023

2

Concerned Police Station

Talwada

3

District

Hanumangarh

4

Offences alleged in the FIR

Under Sections 363 IPC

5

Offences added, if any

Section 366, 376(2)(N) of the IPC and Section 5L/6 the POCSO Act.

6

Date of passing of impugned order

05.03.2024

It is contended on behalf of the accused-petitioner that no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioner and he has been made an accused based on conjectures and surmises.

Contrary to the submissions of learned counsel for the petitioner, learned Public Prosecutor opposes the bail application and submits that the present case is not fit for enlargement of accused on bail.

Have considered the submissions made by both the parties and have perused the material available on record. After perusing the statements of victim ‘S’ recorded on 08.11.2003 by the Investigating Officer, this Court feels that the concession of bail should be granted in favour of the petitioner. A discrepancy in between the two statements has also been observed. After investigation, charge-sheet has been filed and no useful purpose would be served by keeping the petitioner behind the bars for an indefinite period. There is high probability that the trial may take long time to conclude. In light of these facts and circumstances, it is deemed suitable to grant the benefit of bail to the petitioner in the present matter.

Accordingly, the instant bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner as named in the cause title shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.