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Judgment
7 paragraphs · 265 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.252/2022, Police Station Dhorimana, District Barmer for the offences punishable under Sections 450, 376(1), 384, 341 and 354-D of the IPC.
Learned counsel for the petitioner submits that prosecutrix was a major and FIR in this case has been lodged after a considerable delay and no explanation has been given for the said delay. Challan of the case has already been presented and no investigation is pending against the petitioner. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor and learned counsel for the complainant opposed the prayer for bail.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner, Teja Ram S/o Bhagirath Ram, shall be enlarged on bail in F.I.R. No.252/2022, Police Station Dhorimana, District Barmer provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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.