Virendra Kaswan vs State Of Rajasthan

Rameshwar Vyas, J

The instant bail application has been filed under Section 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 57/2022 registered at Police Station Pallu, District Hanumangarh, for offences punishable under Sections 447, 450, 376)1), 376(2)(n) and 323 of IPC.

Heard learned counsel for the parties and perused the material available on record.

Learned counsel for the petitioner submits that the prosecutrix and the petitioner are of same age group. After completion of investigation, charge-sheet has already been filed. Petitioner is behind the bars since 31.3.2022 and trial of the case may take sufficient long time to conclude. As per conclusion arrived at by the Investigating Officer, the petitioner and the prosecutrix, who is major, talked to each other for 177 times. In the above circumstances, learned counsel for the petitioner prays to grant bail application.

On the other hand, learned Public Prosecutor has opposed the bail application.

Having regard to the rival submission made by the learned counsel for the parties and material available on record, in the facts and circumstances of the case, without expressing any opinion on merits of the case, this Court deems it just and proper to enlarge the accused-petitioner on bail under Section 439 Cr.P.C.

Accordingly, this bail application under Section 439 Cr.P.C. is allowed. It is ordered that the petitioner Virendra Kaswan S/o Laxmi Narayan, who is in custody in connection with FIR No. 57/2022 registered at Police Station Pallu, District Hanumangarh, shall be released on bail provided he shall execute personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with two sound & solvent sureties of Rs.25,000/- each, to the satisfaction of learned trial court for his appearance before that court on each & every date of hearing and whenever called upon to do so.