HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
15015/2020
Rakesh Tanwar S/o Bhonji, R/o Hamirpura Nayagawa Ps Rajgarh
Dist. Rajgarh M.p. (At Present Confined In Dist. Jail Jhalawar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ajay Singh Yaduvanshi For State : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 01/02/2021
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 261/2020 was registered at Police Station Manhor Thana, District Jhalawar for offence under Section 363 of I.P.C.
3. It is contended by counsel for the petitioner that prosecutrix in her statement recorded under Section 164 Cr.P.C., has not levelled allegations with regard to rape and kidnapping against the petitioner.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application. (Downloaded on 05/02/2021 at 10:12:14 PM)
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7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J NIKHIL KR. YADAV /34 (Downloaded on 05/02/2021 at 10:12:14 PM) Powered by TCPDF (www.tcpdf.org)