Manish S/O Jagdish vs State Of Rajasthan
2021 Latest Caselaw 347 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                15024/2020

Manish S/o Jagdish, Aged About 19 Years, R/o Bandada Ki Dhani
Tan Kaled Ps Pratapgarh Dist. Alwar Raj. (At Present Confined In
Central Jail Alwar)
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s) : Mr. Manish Gupta through VC For Respondent(s) : Mr. Krishan Chander Sharma present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.186/2020 was registered at Police Station

Pratapgarh, District Alwar for offence under Sections 452, 354

I.P.C. and Sections 7 and 8 of POCSO Act, 2012.

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

is a married lady. Her marriage was registered. In the F.I.R. which

was lodged by the prosecutrix herself, she has not levelled

allegation of rape but subsequently, allegation of rape was

mentioned.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that prosecutrix

(2 of 2) [CRLMB-15024/2020]

is a minor and the matter is still at the stage of investigation.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /17

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