IQBAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NO objections have been filed by the respondent-State. At the out-set from the perusal of the statement of the prosecutrix which became the basis for registration of the case against the petitioner, without commenting upon the merits of the case for the matter is under investigation but having regard to the very peculiar circumstances of the case for the purposes of bail, I feel it that there was some arrangement between the petitioner and the prosecutrix that they met in the hospital and afterwards the prosecutrix as per allegations did not commit another intercourse with him and asked him that he can commit intercourse after 14.10.1995 when they would marry. In view of the special circumstances of the case, I feel that the accused-petitioner is not required to be kept as a matter of penalty in custody and justice demands that he be granted bail. Therefore, I order that the petitioner be released on bail in the amount of Rs. 40,000/- with one surety and personal recognition bond in the like amount to the satisfaction of Chief Judicial Magistrate, Jagadhari with the direction that the petitioner will cause his appearance before the police when and if called for the purposes of investigation. The police is also directed to prompt up the investigation and see that the investigation is completed in the matter within 20 days from the date the copy of the order is provided to the Investigating Officer by the Assistant Advocate General, Haryana present in Court. The bail application is disposed of accordingly.