Khuman vs State
2021 Latest Caselaw 18742 Raj

(1 of 2) [CRLMB-14148/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14148/2021

Khuman S/o Sh. Pratap, Aged About 39 Years, R/o Bagota, Rajnagar, At Present Rathujna, Thana Delwara, Dist. Rajsamand (Raj.). (At Present Lodged In Sub Jail, Mavli Dist. Udaipur).

                                                                   ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. OP Sangwa
For Respondent(s)        :     Mr. AR Choudhary, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                         Judgment / Order

09/12/2021

The petitioner has been arrested in connection with FIR

No.232/2021 of Police Station Debok, District Udaipur for the

offence punishable under Sections 366, 376 IPC. He has preferred

this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the prosecutrix is a

major girl and she roamed with the petitioner at so many places

without raising any hue and cry. If anything happened that was

with the consent of the prosecutrix. Challan of the case has

already been presented and now no investigation is pending. The

accused-petitioner is in judicial custody and the trial of the case

will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Khuman S/o Sh. Pratap,

shall be released on bail in connection with FIR No.232/2021 of

Police Station Debok, District Udaipur provided he executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J

37-MS/-

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