Ravindra @ Raviprakash @ Ravi Son ... vs State Of Rajasthan
2021 Latest Caselaw 348 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Bail Application No.
                              12951/2020

Ravindra @ Raviprakash @ Ravi Son Of Choturam @ Danaram,
Aged About 22 Years, R/o Chomu Purohitan, Police Station
Reengus, District Sikar (Raj.) (At Present Confined In Central Jail
Sikar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                ----Respondent

For Petitioner(s) : Mr. Sultan Singh Kuri, through VC For State : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 156/2020 was registered at Police Station

Ranoli, District Sikar for offence under Sections 342, 366-A,

376DA of I.P.C. and Sections 5G/6 of POCSO Act.

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

is a married lady. There is a delay in lodging of FIR.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that prosecutrix is a fourteen year old girl.

Prosecutrix in her statement recorded under Section 164 Cr.P.C.

has specifically levelled allegation against present petitioner.

5. I have considered the contentions.

(2 of 2) [CRLMB-12951/2020]

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This Criminal Misc Bail Application is accordingly dismissed.

8. However, petitioner would be free to move fresh bail

application after recording the statement of prosecutrix in Court.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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