Rahul Singh S/O Shri Sitaram vs State Of Rajasthan
2021 Latest Caselaw 1756 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                 14288/2020

Rahul Singh S/o Shri Sitaram, Aged About 26 Years, R/o Vill.
Rigaspura Ps Khedali Dist. Alwar At Present R/o Mukadma No 81
Jai Bharat Nagar Gurjar Ki Thadi Ps Mahesh Nagar Dist. Jaipur
(At Present Confined In Central Jail Jaipur)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For State : Mr. Sher Singh Mahla, PP Investigating Officer : Mr. Balram, SI, Ramnagariya, Jaipur (East)

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/02/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 117/2020 was registered at Police Station

Ramnagariya, Jaipur Metropolitan (East) for offence under Section

363 of I.P.C.

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

situated co-accused have been enlarged on bail, who also have

criminal antecedents. It is also contended that in the offence

under Section 376 IPC, he was granted bail by this Court.

4. Learned Public Prosecutor has opposed the bail application.

Investigating Officer was called to ascertain whether petitioner is

(2 of 2) [CRLMB-14288/2020]

seen in the CCTV Footage. It is informed by Public Prosecutor that

from the CCTV Footage, it is revealed that petitioner took the girl

aged two and a half months. It is also contended that petitioner

has two criminal antecedents out of which, one criminal

antecedent is of police station Pratap Nagar which relates to

abducting a child and the other pertains to offence under Section

376 of IPC.

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

NIKHIL KR. YADAV /7

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