Mukesh Gochar S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1259 Raj/2

Citation : 2021 Latest Caselaw 1259 Raj/2
Judgement Date : 4 February, 2021

Rajasthan High Court

Mukesh Gochar S/O Shri ... vs State Of Rajasthan on 4 February, 2021

Bench: Pankaj Bhandari

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1872/2021

Mukesh Gochar S/o Shri Kanhaiyalal Gurjar, R/o Behind Police
Chowki Ayana Dist. Kota Presently Vidhayakon Ki Dhani Ward
No. 11 Meenawala Ps Karni Vihar Dist. Jaipur West Jaipur Raj.
(At Present Confined In Central Jail Kota)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Mohan Choudhary for Mr. Mahendra Kumar For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.155/2019 was registered at Police Station

Budhadeet, Kota for offence under Section 363 I.P.C.

3. It is contended by counsel for the petitioner that there is no

allegation against the petitioner of committing rape with the

prosecutrix.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that prosecutrix in her statement recorded under

Section 164 Cr.P.C. has alleged that petitioner aided the co-

accused in arranging accommodation for the prosecutrix and co-

                                                                         (2 of 2)                   [CRLMB-1872/2021]


                                   accused. It is also       contended that petitioner has                 criminal

                                   antecedents of POCSO Cases.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /52