PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard, the application and others are alleged to have committed rape on Mst. Gulab Shah. A reference was made to the medical examination report of the alleged ravished lady wherein the doctor has opined that threre was nothing suggestive of commission of recent sexual intercourse with Smt. Gulab Shah. The medical examination is stated to have been conducted shortly after the occurrence.

(2.) Looking to the facts and circumstances of the case it is directed that the applicants(s) Pappu son of Ramkishan accused in F.I.R. No. 150/99, P/s. Hindoli Distt. Bundi Vhall be released on bail on his furnishing one two sureties in the/amount of Rs. 5000.00 each with personal bond(s) in the amount of Rs. 10,000.00 to the/satisfaction of the concerned court. Application allowed.