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Judgment
7 paragraphs · 271 wordsRameshwar 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. 169/2022 registered at Police Station Surajpol, Udaipur for offences punishable under Sections 376, 341, 323 and 120-B of IPC.
Heard learned counsel for the parties and perused the material available on record.
Learned counsel for the petitioner submits that the prosecutrix is married lady aged about 27 years, who levelled false allegation of rape against the petitioner. The statement of the prosecutrix is totally unreliable. Investigation and thereafter trial may take long time to conclude. On the above grounds, learned counsel for the petitioner prays to allow bail application.
On the contrary, learned Public Prosecutor has opposed the bail application.
Having regard to the rival contentions of 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, the present bail application under Section 439 Cr.P.C. is allowed. It is ordered that the petitioner Yogesh Bulani S/o Heeralal, who is in custody in connection with FIR No. 169/2022 registered at Police Station Surajpol, Udaipur, shall be released on bail provided he shall execute personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousands) 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.