VIKRAM SINGH & ANR, Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vikram Singh accused had lodged an FIR at P.S. Mandawar, Distt. Alwar on 5-11-1991 against 4 persons one of whom was Sher Singh s/o Matadeen. It is after that, that a case was registered including the offence under Sec. 376 Penal Code against the petitioners. Medical Examination of prosecutrix Maina was got done on 6-11-1991 at 5.30 p.m at Alwar and the Dr. had found three simple injuries on her person. She was again medically examined on 8-11-1991 and the Dr. was unable to give any definite opinion about the rape. In this view of the matter I am inclined to grant bail under Sec. 439 Crimial P.C. to the accused-petitioners.

(2.) It is, therefore, directed that accused-petitioners Vikram Singh s/o Sher Singh and Subhash s/o Begraj r/o Village Shahjadpur Tehsil Mundawar Distt. Alwar shall be released on bail provided each of them furnishes a personal bond in the sum of Rs. 5,000.00 (Rs. Five Thousand only) with one surety in the lime amount 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 them in this case.