RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.492/2022 of Police Station Nohar, District Hanumangarh for the offence punishable under Ss. 363, 366, 376(2)(n) IPC and Sec. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C. Counsel for the petitioner submits that as per the statement of the prosecutrix, she went with the petitioner and resided together for about four days. During this period, the prosecutrix did not raise any hue and cry. Further, FIR has been lodged after a considerable delay. Challan of the case has already been presented. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded.

(2.) Therefore, the benefit of bail should be granted to the accused-petitioner. Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.

(3.) Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Raju Ram S/o Om Prakash shall be released on bail in connection with FIR No.492/2022 of Police Station Nohar, District Hanumangarh provided he executes a personal bond in a sum of Rs.1,00,000.00with two sound and solvent sureties of Rs.50,000.00 each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.