H.R. Panwar, J. - (1.) Heard learned counsel for the petitioner and the Public Prosecutor for the State. Perused the challan papers, statement of prosecutrix and the F.S.L. report.
(2.) It is contended by the learned counsel for the petitioner that the swab was sent to the Forensic Science Laboratory, in which human semen was not detected. Be that as it may, without commenting on the merits of the case which may prejudice the case of either party at trial, I think it just and proper to enlarge the accused petitioner on bail.
(3.) Accordingly, this bail application filed under Section 439 Cr.RC. is allowed and it is directed that petitioner Hanuman Ram (Panwar) S/o Kheta Ram be released on bail in CR No. 259/2004 RS. Sojat City provided he executes a personal bond for a sum of Rs. 20,000/- with two sound and solvent sureties in the sum of Rs. 10,000/- 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.;