Hemendra @ Gattu vs State Of Rajasthan
2021 Latest Caselaw 5652 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2815/2021

Hemendra @ Gattu S/o Shri Ranjeet, Aged About 26 Years, R/o Somkamla, Amba Dam Colony, Police Station Aaspur, District Dungarpur, At Present Resident Of Meera Nagar, Bhuwana, Police Station Sukher, Udaipur.

(At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus The State Of Rajasthan through the Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

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.568/2020 of

Police Station Pratapnagar, District Udaipur for the offences

punishable under Sections 376-D, 450, 341, 323 and 384 IPC and

Sections 3, 4 and 6 of POCSO Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused Anil has already been enlarged on bail by this 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

(2 of 2) [CRLMB-2815/2021]

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 - Hemendra @

Gattu S/o Shri Ranjeet shall be released on bail in connection with

FIR No.568/2020 of Police Station Pratapnagar, District Udaipur

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.51

Powered by TCPDF (www.tcpdf.org)