Gumana Ram vs State

This bail application under Section 439 Cr.P.C. is laid by petitioner in connection with an FIR, wherein he is charged for offences punishable under Sections 363, 366-A, 342, 376(2) (N) IPC and Section 5 (L)/6 POCSO Act.

Learned counsel for the petitioner submits that Gumanaram caught her back but he did not do anything wrong with her and she went with him at her own desire and married Gumanaram in Shiv Temple. Learned counsel further submits that chargesheet has been filed in this case.

Learned PP opposes the bail application. Having heard learned counsel for the parties and taking into account facts and circumstances of the case as also the present situation of the country due to pandemic of Corona Virus (COVID-19), In particular the jails, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail Looking to the facts and circumstance of the case, without expressing any opinion on merits of the case, I deem it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Gumana Ram S/o Shri Mala Ram arrested in connection with F.I.R. No. 32/2020, Police Station Mandali, district Barmer, may be released on bail; provided he furnishes a personal bond of Rs.1,00,000/- with two surety bonds of Rs.50,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.