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Shekhar Mandal S/O Bheemraj ... vs State Of Rajasthan
2021 Latest Caselaw 3872 Raj/2

Citation : 2021 Latest Caselaw 3872 Raj/2
Judgement Date : 18 August, 2021

Rajasthan High Court
Shekhar Mandal S/O Bheemraj ... vs State Of Rajasthan on 18 August, 2021
Bench: Pankaj Bhandari
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                              12794/2021

Shekhar Mandal S/o Bheemraj Mandal, Aged About 22 Years, R/o
A-12 Bangali Coloni Chhawani Ps Gumanpura Kota Raj. (At
Present Confined At Central Jail Kota)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan with Mr. Rishu Jain For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/08/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.9/2021 was registered at Police Station Gumanpura

Kota City for offence under Sections 342, 376, 323, 506 I.P.C.

3. It is contended by counsel for the petitioner that statement

of prosecutrix has been recorded. She has turned hostile.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

6. Taking note of the fact that prosecutrix has been declared

hostile and she has denied of any offence of rape committed with

(2 of 2) [CRLMB-12794/2021]

her, hence I deem it proper to allow this third bail application.

7. This third 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /46

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