[email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1415 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                2130/2021

[email protected] S/o Shri Gopal, Aged About 22 Years, R/o
Lulas Ps Shahpura Dist. Bhilwara Raj. (At Present In Central Jail
Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Surendra Singh Sunda For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/02/2021

1. Petitioner has filed this third bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 114/2019 was registered at Police Station Sawar,

District Ajmer for offence under Sections 363, 366 of I.P.C.

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

of prosecutrix has been recorded, wherein she has stated that

petitioner has not done any wrong act with her. It is also

contended that petitioner has remained in custody for a period of

more than fifteen months.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-2130/2021]

6. Considering the contentions put forth by counsel for the

petitioner and without commenting on merits, I deem it proper to

allow the third bail application.

7. This third 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 /17

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