Rameshwar vs State
2021 Latest Caselaw 18669 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13840/2021

Rameshwar S/o Shri Bhera @ Bherusingh, Aged About 47 Years, R/o Village Mala Ki Bhagal, P.s. Choti Sadari, District Pratapgarh (Rajasthan) (Presently Lodged In District Jail, Pratapgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

08/12/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. The petitioner was arrested in connection with

F.I.R. No.181/2021, Police Station Choti-Sadari, District

Pratapgarh for offences punishable under Sections 376/511 of IPC

and 7/8 of POCSO Act, 2012.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

No case for grant of bail is made out.

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed. However, the petitioner is at liberty to file bail

application afresh after recording the statement of the prosecutrix.

The trial court is directed to record the statement of the

prosecutrix as early as possible.

(MANOJ KUMAR GARG),J

28-prashant/-

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