Shyojiram S/O Shri Harbhan vs State Of Rajasthan
2021 Latest Caselaw 1091 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                1623/2021

Shyojiram S/o Shri Harbhan, R/o Vill. Badolas Ps Soorwal Dist.
Sawai Madhopur Raj. (At Present Confined In Dist. Jail Sawai
Madhopur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

02/02/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 89/2020 was registered at Police Station Mahila

Thana, District Sawai Madhopur for offence under Sections 363,

366-A, 372, 342, 120-B, 376-D of I.P.C. and Sections 5/6 of

POCSO Act.

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

incident took place on 20 th March 2020 in petitioner's hotel. It is

contended that the complete lockdown was imposed on 17 th March

2020 and so the allegation itself appears to be false. It is also

contended that in the investigation, it has not come that petitioner

was hand in glove with Sunita Verma and that he was giving his

hotel for this purpose. It is also contended that prosecutrix has

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not levelled any allegations whatsoever against the present

petitioner.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /48

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