Ram Prasad S/O Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 1220 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                  1341/2021

Ram Prasad S/o Mohan Lal, Aged About 28 Years, R/o Kumharon
Ka Barda Cheta Ps Hindoli Dist. Bundi Raj. (At Present Confined
At Dist. Jail Bundi)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan For State : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 401/2020 was registered at Police Station Hindoli

Bundi for offence under Section 376 of I.P.C.

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

is a married lady aged 27 years. There is inordinate delay of

seventeen days in lodging of FIR. There is no mark of injury on

the persons of the prosecutrix.

4. Learned Public Prosecutor has opposed the 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 bail application.

(2 of 2) [CRLMB-1341/2021]

7. This 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 /94

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