Ravi Khan S/O Shri Mansingh vs State Of Rajasthan
2021 Latest Caselaw 7787 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              20297/2021

Ravi Khan S/o Shri Mansingh, R/o Vill. Milakpur Ps Ucchain Tehsil
Bayana Distt. Bharatpur Raj. (At Present In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Pradeep Singh For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/12/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No.127/2020 was registered at Police Station Jhotwara,

Jaipur (Raj.) for offence under Section 363 of I.P.C.

3. It is contended by counsel for the petitioner that the

statement of prosecutrix has been recorded. As per the medical

evidence, she was above the age of sixteen and below of eighteen

years. It is also contended that petitioner has no criminal

antecedents.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that as per the school record, prosecutrix was less

than fourteen years of age, at the time of the alleged offence. It is

also contended that in her statement, prosecutrix has specifically

(2 of 2) [CRLMB-20297/2021]

alleged that she was raped by the petitioner.

5. I have considered the contentions and have perused the

statement of the prosecutrix.

6. Prosecutorix in her statement has stated that she was raped

by the present petitioner and she is a child, hence, I am not

inclined to entertain the present bail application.

7. Accordingly, Present Criminal Misc. Bail Application is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /86

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