Ganpat Ram vs State
2021 Latest Caselaw 19337 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16266/2021

Ganpat Ram S/o Sh. Kalu Ram, Aged About 29 Years, R/o Husangsar, Tehsil And Dist. Bikaner.

(At Present Lodged In Central Jail, Dist. Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. O.P. Sangwa. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/12/2021

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.161/2021, Police Station Jamsar, District Bikaner, for the

offences punishable under Sections 363, 366, 450, 376(2),

376 DA, of IPC and under Section 5 L/6 of POCSO Act.

Learned counsel for the petitioner submits that prosecutrix

has been examined in the Court as P.W.1 and there are material

contradictions, improvement and ommissions. In these

circumstances bail may be granted to the petitioner.

Per contra, learned Public Prosecutor has opposed the prayer

for bail made by the petitioner.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16266/2021]

A perusal of the statement of prosecutrix recorded in the

Court as P.W.1 shows that she has specifically levelled allegation

against the petitioner as well as co-accused Arjun Ram.

In these circumstances, no case for grant of bail is made out

at this stage. Accordingly this Criminal Miscellaneous Bail

Application is dismissed.

(MANOJ KUMAR GARG),J

58-prashant/-

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