- (1.) THIS fourth bail application has been filed by the present petitioner stating therein that similarly situated co-accused Mehram has been released on bail. There is no allegation against the present petitioner that he has committed rape. He has not been named in the FIR. The prosecutrix Sushila in her statement has specifically stated that the present petitioner is not known to her. He has not taken the prosecutrix forcibly and did nothing with the prosecutrix. The father of the prosecutrix Kishna Ram has also not alleged allegation of rape against the present petitioner. Hence he should be released on bail.
(2.) THE learned public prosecutor has opposed the bail application. Without commenting on the merit of the case and looking at the above, it is a fit case to release the present petitioner on bail. Accordingly, this bail application is allowed and it is directed that the petitioner Kalu Ram s/o Lichhman Ram in connection with FIR No. 45/2011 of Police Station Merta Road District Nagaur, shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- along with two sureties of Rs.25,000/- each to the satisfaction of the trial court for his appearance before that court on the next date of hearing and as and when called upon to do so.;