RAMESH Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT by Shri S.L. Kochar. State by Shri Paliwal. Arguments heard.

(2.) THE applicant is alleged to have committed rape on Pramilabai a married woman aged 25 years. Some contusions were found by the doctor on her backside. It was stressed that the applicant is innocent and this case has been concocted against him on account of some monetary transactions between his family members and the husband of the prosecutrix. Some documents have been filed, (Annexures B, C, D & E,) to show that the village people have doubted the truth of the case and have made reports to various authorities. It was also mentioned that the applicant is on interim bail since 23/12/1991 and has been co-operating with the police all through. Since the investigation is practically over no useful purpose will be served by sending him to jail. On consideration of the facts, the application is allowed. In case of arrest, the applicant is ordered to be released on bail of Rs. 10,000.00 (Rupees ten thousand only) with one surety in the like amount to the satisfaction of the Investigating Officer, on the following conditions: