Govind S/O Pushpchand vs State Of Rajasthan
2021 Latest Caselaw 1312 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                2028/2021

Govind S/o Pushpchand, R/o Gram Motpura Ps Sadar Bundi
Tehsil And Dist. Bundi Raj. (At Present Confined In Dist. Jail
Bundi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Asgar Khan through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.31/2020 was registered at Police Station Mahila

Thana Bundi for offence under Sections 354, 354(A), 509 I.P.C.

and Sections 7 & 8 of POCSO Act.

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

statements of prosecutrix, her father and her mother have been

recorded. The alleged offence is not made out against the

petitioner.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-2028/2021]

6. Considering the contentions put forth by counsel for the

petitioner and without commenting on the merits of the case, 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /65

Powered by TCPDF (www.tcpdf.org)