Suresh @ Vijay @ Sethi vs State
2021 Latest Caselaw 4910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2671/2021

Suresh @ Vijay @ Sethi S/o Late Sh. Mahaveer, Aged About 35 Years, Ward No. 1, Adarsh Nagar, Rohi Naurangdesar, Tehsil And District Hanumangarh (Raj.). (Presently Lodged In District Jail Hanumangarh).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. CS Rathore
For Respondent(s)        :     Mr. Mukesh Trivedi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

22/02/2021

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.153/2020 of

Police Station Mahila Thana District Hanumangarh for the offences

punishable under Sections 366, 342, 323, 376 (2) (n) IPC. He has

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

Learned counsel for the petitioner has submitted that the

allegation of sexual assault against the petitioner is absolutely

false. It is submitted that marriage of prosecutrix was solemnized

with one Ajay Kumar against the wishes of her family members

and the petitioner being a family friend of her parents tried to

intervene in the matter, therefore, on account of that, she levelled

(2 of 2) [CRLMB-2671/2021]

false allegation against the petitioner. It is further submitted that

charge-sheet has been filed and trial of the case will take time.

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 Suresh @ Vijay

@ Sethi S/o Late Sh. Mahaveer shall be released on bail in

connection with FIR No.153/2020 of Police Station Mahila Thana

District Hanumangarh 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

Surabhii/104-

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