Narpat vs State
2021 Latest Caselaw 2638 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1413/2021

Narpat S/o Jetha Ram, Aged About 20 Years, R/o Ramnagar, Police Station Chhatargarh Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary

For Respondent(s) : Mr. Mahipal Bishnoi, PP

Mr. H.S. Shrimali for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.138/2020 of Police Station Chhattargarh, Bikaner for

the offence(s) punishable under Section(s) 354-A(1)(ii),

376/511, 457 IPC. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner to the effect that he

attempted to commit rape upon the prosecutrix is

absolutely false. It is submitted that as a matter of fact,

the complainant party had severely assaulted the

petitioner and in relation to that, an FIR was lodged

(2 of 2) [CRLMB-1413/2021]

against them, in which, charge-sheet for offence under

Section 307 IPC was filed by the police.

Learned Public Prosecutor as well as learned counel

for the complainant have vehemently opposed the bail

application.

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Narpat S/o Jetha Ram shall be released on

bail in connection with FIR No.138/2020 of Police Station Chhattargarh, Bikaner provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound

and solvent sureties of Rs.25,000/- each to the

satisfaction of learned trial court for his/her/their

appearance before that court on each and every date of

hearing and whenever called upon to do so till the

completion of the trial.

(VIJAY BISHNOI),J

ms rathore

Powered by TCPDF (www.tcpdf.org)