Citation : 2021 Latest Caselaw 1314 Raj/2
Judgement Date : 8 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Bail Application No.
1934/2021
Dalip Kumar S/o Tejpal Maurya, Aged About 30 Years, R/o Ward
No. 18, Ramgarh Shekhawati, P.s. Ramgarh Sethan, District
Sikar (Rajasthan). (At Present In Central Jail Sikar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Akshat Chaudhary 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.20/2020 was registered at Police Station Ramgarh
Sethan, District Sikar for offence under Sections 341, 323, 377,
511 I.P.C. and Sections 7 & 8 of POCSO Act.
3. It is contended by counsel for the petitioner that victim and
complainant have not supported the prosecution version.
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.
(2 of 2) [CRLMB-1934/2021]
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 /62
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