MANI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The first bail application of the petitioner was rejected on 10/6/1991 as the same was withdrawn. At that stage, challan had not been filed. Then the second bail application has been filed in this Court after filing of the challan. Shri Soonda has submitted that the accused-petitioner is in jail since 7/2/91. There is medical evidence in this case to the effect that the age of the prosecutrix is between 15 and 17 years. He has also submitted that in the exactly identical circumstances, where in the age of the prosecutrix was below 18 years, bail was granted in the second bail application filed by one Vijay Singh (in S.B. Cr. Misc. Bail Application No. 827/1991.)

(2.) In facts and circumstances of the case, I am inclined to grant bail under Sec. 439, Crimial P.C. to the accused-petitioner. It is, therefore, ordered that the accused-petitioner Maniram son of Prahlad by caste Chamar, r/o Sahad ka bas, P.S. Buhana, District Jhunjhunu be released on bail, provided he furnishes a personal bond in the sum of Rs. 10,000.00 with two sureties of Rs. 5,000.00 each to the satisfaction of the trial Court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against him in this case.