RAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor for the State.

(2.) Learned counsel for the petitioner has produced the statement of prosecutrix, in which she has not supported the allegation that she was assaulted by the accused.

(3.) In that view of the matter, the second bail application under Sec. 439 Crimial P.C. is allowed and it is directed that petitioner Ram Kumar S/o Mohan Singh Baori be released on bail in FIR No. 76 of 2004 RS. Gajsinghpur provided he executes a personal bond in a sum of Rs. 10,000.00 with two sound and solvent sureties in the sum of Rs. 5,000.00 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. Bail application allowed.