Radha vs State Of Rajasthan
2021 Latest Caselaw 2664 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1362/2021

Radha W/o Shri Shrawan Ram Ji, Aged About 26 Years, By Caste Vishnoi, R/o Rajala Sadri, Ps Lohawat, District Jodhpur (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

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

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.136/2019 of Police Station Lohawat for the offence(s)

punishable under Section(s) 447, 323, 307, 325, 354/34

IPC and Section 7 read with Section 8 of the POCSO Act.

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

allegations of assault and outraging modesty of a minor

girl are against co-accused persons namely Dinesh Kumar

and Shrawan Kumar. It is also submitted that allegation

against the petitioner is to the effect that she

accompanied the co-accused persons at the time of

incident. It is submitted that co-accused Dinesh Kumar

(2 of 2) [CRLMB-1362/2021]

and Shrawan Kumar have been enlarged on bail by the

trial court.

Learned Public Prosecutor has 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) - Radha W/o Shri Shrawan Ram Ji shall be

released on bail in connection with FIR No.136/2019 of

Police Station Lohawat 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

38-msrathore/-

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