ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 439 Cr. P.C. has been filed on behalf of the petitioner Ashok Kumar who is facing -trial along With others on the charges for the offences under Sections 366. 376(2)g. and 368 IPC in Sessions Case No. 4/2002 before the learned AddI. Sessions Judge (Fast Track) Behror, District Alwar.

(2.) I have heard learned counsel for the petitioner and the learned P.P. on behalf of the State and have perused the papers placed - before me and also the statement of the prosecutrix Santosh recorded during the trial.

(3.) Having considered the submissions made at the bar and upon a perusal of the papers placed before me and considering all the facts and circumstances of the case and Without expressing any opinion on the merits of the case at this stage but keeping in view the statement of the prosecutrix. I deem it just and proper to enlarge the petitioner on bail.