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Shubham Khichi S/O Manoj Kumar ... vs State Of Rajasthan
2021 Latest Caselaw 257 Raj/2

Citation : 2021 Latest Caselaw 257 Raj/2
Judgement Date : 13 January, 2021

Rajasthan High Court
Shubham Khichi S/O Manoj Kumar ... vs State Of Rajasthan on 13 January, 2021
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                   385/2021

Shubham Khichi S/o Manoj Kumar Khichi, R/o Vill. Pagara
Bhawargarh Dist. Baran At Present Teneant Of House No. 51-A
Krishna Nagar Rangbari Kota Raj. (At Present Confined In
Central Jail Kota)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Dinesh Singh, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/01/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 796/2019 was registered at Police Station

Mahaveer Nagar, District Kota (Raj.) for offence under Sections

363, 366, 376 of I.P.C. and Section 3/4 of POCSO Act.

3. It is contended by counsel for the petitioner that prosecutrix

has turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-385/2021]

petitioner, I deem it proper to allow the second bail application.

7. This second bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /56

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