Suja Ram vs State of Rajasthan

Sandeep Mehta, J.—Heard learned Counsel for the Applicant and the learned Public Prosecutor and perused the statements of the prosecutrix recorded at the trial.

Learned Counsel for the Applicant submits that the prosecutrix has made identical allegations against the accused, persons namely, Jabbar Singh, Kailash and the Petitioner. He further submits that co-accused persons Jabbar Singh and Kailash have been released on bail by this Court in bail application No. 3572/2011 Jabbar Singh v. State decided on 27.05.2011) and bail application No. 2930/2011 Kailash v. State decided on 05.05.2011). The case of the Petitioner is not distinguishable from that of the accused, Jabbar Singh and Kailash, who have already been released on bail.

Learned Public Prosecutor opposed the bail application.

Having considered the totality of facts and circumstances, the bail application preferred u/s 439 Code of Criminal Procedure deserves acceptance.

Accordingly, the bail application is allowed, it is directed that Applicant Suja Ram S/o Hukmaram, shall be released on bail in FIR No. 193/2010 at P.S. Marwar Junction, District Pali provided he executes a personal bond for a sum of Rs. 30,000/- along with two sound and solvent sureties in the sum of Rs. 15,000/- 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.