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Ganesh Mahawar S/O Radheyshyam ... vs State Of Rajasthan
2021 Latest Caselaw 1841 Raj/2

Citation : 2021 Latest Caselaw 1841 Raj/2
Judgement Date : 18 February, 2021

Rajasthan High Court
Ganesh Mahawar S/O Radheyshyam ... vs State Of Rajasthan on 18 February, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1831/2021

Ganesh Mahawar S/o Radheyshyam Mahawar, Aged About 26
Years, R/o Kumharo Ka Mohalla Ladpura Ps Kotwali Dist. Kota
Raj. (At Present In Central Jail Jaipur)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                  ----Respondent

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

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.16/2021 was registered at Police Station

Vidhyadhar Nagar, Jaipur (Raj.) for offence under Sections 323,

341, 376(2)(n), 504 & 120-B I.P.C.

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

is a married lady, who is married to petitioner. Subsequently, after

an inordinate delay, F.I.R. with regard to rape has been lodged.

4. Learned Public Prosecutor has opposed the 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 bail application.

(2 of 2) [CRLMB-1831/2021]

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 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 /49

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