Kuldeep Singh vs State
2021 Latest Caselaw 19216 Raj

(1 of 2) [CRLMB-16692/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16692/2021

Kuldeep Singh S/o Sh. Major Singh, Aged About 40 Years, R/o Chak 02 B.g.p., Rohi Dhaba, Tehsil-Sangria, Distt. Hanumangarh (Raj.) (At Present Lodged In Distt. Jail Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. DS Gharsana Mr. Suresh Nehra For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

The petitioner has been arrested in connection with FIR

No.125/2021 of Police Station Sangaria, District Sri Ganganagar

for the offence punishable under Section 376(2)(N) of IPC. He has

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

Counsel for the petitioner submits that the prosecutrix in her

statement recorded under Section 164 Cr.P.C. has specifically

deposed that she and the present petitioner were resided together

as husband and wife for about one year. If anything was 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.

(2 of 2) [CRLMB-16692/2021]

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

allowed and it is directed that petitioner Kuldeep Singh S/o Sh.

Major Singh, shall be released on bail in connection with FIR

No.125/2021 of Police Station Sangaria, District Sri Ganganagar

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

171-MS/-

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