Navratan @ Norat Mal vs State
2021 Latest Caselaw 18912 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16574/2021

Navratan @ Norat Mal S/o Ram Pal Lakhara, Aged About 38 Years, R/o Sanpla Police Thana Kekdi, Distt. Ajmer At Present/onehar Ke Pass Jato Ka Kheda Thana Pratapnagar Bhilwara. (At Present At Distt. Jail Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. AR Choudhary, PP assisted by Ms. Kamla Goswami

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.172/2021 of

Police Station Bheemganj District Bhilwara for the offences

punishable under Sections 376(2) (N), 384 IPC. He has preferred

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

Learned counsel for the petitioner has submitted that

allegation against the petitioner of sexual assault is absolutely

false. It is argued that the prosecutrix is a married lady of 25

years of age and levelled false allegation of sexual assault against

the petitioner for extraneous reason. It is further submitted that

charge-sheet has been filed and trial of the case will take time.

(2 of 2) [CRLMB-16574/2021]

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

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Navratan @

Norat Mal S/o Ram Pal Lakhara shall be released on bail in

connection with FIR No.172/2021 of Police Station Bheemganj

District Bhilwara provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

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.

(VIJAY BISHNOI),J

Surabhii/75-

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