PRABHU AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a bail application under Sep.439, Cr.PC. Charges against these accused applicants are under section 376, IPC. Heard the learned counsel for the applicant as also learned RR.

(2.) Submission of the learned counsel Are that age of the prosecutrix is 30 years and upon medical examination, no injury worth the name-was found on her person. Accused persons are resident of District Banswara and there is no likelihood of their absconding during trial. Challan has already been filed Trial is likely to take time. Therefore, looking to the nature of offence and the circumstances involved in it, without expressing any opinion regarding merits of the case, i deem it to be fit case for releasing them on bail.

(3.) Therefore, this bail application is allowed and it is ordered that the applicants, namely, 1. Prabhu s/o Haka Bheel, 2. Bhoorji s/o Vikala Bheel and 3. Shyamji s/o Haka Bheel; presently confined in District Jail, Banswara, be released on bail provided each of them execute personal bond for a sum of Rs.20,000/- (Rupees Twenty Thousand Only) and furnishes two sound and solvent sureties for the sum of Rs. 10,000/- each to the satisfaction of learned Sessions Judge, Banswara, for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial. Bail application allowed.