Mangla Ram vs State
2021 Latest Caselaw 2978 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1543/2021

Mangla Ram S/o Ratana Ram, Aged About 72 Years, R/o Sirana, Tehsil Rohat, District Pali.

(At Present Lodged In District Jail, Pali).

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.198/2020 of

Police Station Rohat, District Pali for the offences punishable under

Sections 452, 354(A)(1)(2) and 376(2)(F)/511 IPC. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

charge-sheet has been filed against the petitioner for the offences

punishable under Sections 452, 376(2)(F)/511 and 354(A)(1)(i)(ii)

IPC, however, the trial court after taking into consideration the

charge-sheet as well as the material available on record has

framed charges against the petitioner only for the offences

punishable under Sections 452, 354(A)(i) and (ii) IPC. It is

further submitted that the petitioner is 70 years old aged person

(2 of 2) [CRLMB-1543/2021]

and the allegation against him of outraging the modesty is

absolutely false.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Mangla Ram

S/o Ratana Ram shall be released on bail in connection with FIR

No.198/2020 of Police Station Rohat, District Pali provided he

executes a personal bond in a 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 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

Abhishek Kumar S.No.44

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