Kanhaiyya [email protected] S/O Bajrang ... vs State Of Rajasthan
2021 Latest Caselaw 1986 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1232/2021

Kanhaiyya [email protected] S/o Bajrang Lal, Aged About 35 Years,
R/o Bhatiyon Ki Jhopriyan Thana Gendoli Hal Undaliya Ki Dungari
Thana Sadar Dist. Bundi Raj. (At Present Confined In Dist. Jail
Bundi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.102/2020 was registered at Police Station Mahila

Thana Bundi for offence under Sections 376, 452 I.P.C.

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

prosecutrix is a married lady aged 40 years. There is a delay of

four months in lodging of FIR. It is also contended that there were

no mark of the injuries on the person of the prosecutrix.

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

(2 of 2) [CRLMB-1232/2021]

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 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

NIKHIL KR. YADAV /28

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