Khaleel Kha S/O Shabbeer Kha vs State Of Rajasthan
2021 Latest Caselaw 1615 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 1708/2021

Khaleel Kha S/o Shabbeer Kha, R/o Sagarpada Dholpur Ps
Kotwali Dholpur Raj. (The Accused Petitioner Is In J.c. In Central
Jail Dholpur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Sumit Kumar Jain For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 276/2020 was registered at Police Station Badi,

District Dholpur for offence under Sections 363 & 366 of I.P.C. and

Sections 17-18 of POCSO Act.

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

petitioner has not appeared in the statement recorded under

Section 161 Cr.P.C. In statement recorded under Section 164

Cr.P.C. also there is no allegation with regard to rape against the

present petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1708/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

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 /66

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