Lekhram S/O Sube Singh vs The State Of Rajasthan
2021 Latest Caselaw 3875 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               12962/2021

Lekhram S/o Sube Singh, Aged About 21 Years, R/o Khairal Ps
Kotkasim Dist. Alwar Raj. (At Present Confined At Dist. Jail
Alwar)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Deshraj Kalwania For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/08/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.205/2020 was registered at Police Station Kotkasim

(Alwar) P.S. Distt. Bhiwadi for offence under Sections 363, 377,

120-B I.P.C. and Sections 3 & 4 of POCSO Act.

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

in custody since 10.09.2020. Statement of witnesses have not

been recorded as yet.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that victim in this case is a young boy, aged about

fifteen years and petitioner was earlier convicted for the offence

under Section 302 IPC.

(2 of 2) [CRLMB-12962/2021]

5. I have considered the contentions.

6. No ground is made out for entertaining the second bail

application as victim in this case is a young boy, aged about

fifteen years and petitioner was earlier convicted for the offence

under Section 302 IPC.

7. Accordingly, this bail application is, accordingly, dismissed.

8. However, trial Court is directed to expedite the recording of

the statement of victims.

(PANKAJ BHANDARI),J

ARTI SHARMA /49

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