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[email protected] S/O ... vs State Of Rajasthan
2021 Latest Caselaw 422 Raj/2

Citation : 2021 Latest Caselaw 422 Raj/2
Judgement Date : 19 January, 2021

Rajasthan High Court
[email protected] S/O ... vs State Of Rajasthan on 19 January, 2021
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 671/2021

[email protected] S/o Mukeshkumar, Resident Of Naya
Talab Ke Samne Sanjay Colony, Jhalawar District Jhalawar (Raj)
(At Present Confined In District Jail, Jhalawar (Raj)
                                                                      ----Petitioner
                                       Versus
State Of Rajasthan, Through Pp.
                                                                    ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.237/2020 was registered at Police Station Mahila

Thana District Jhalawar for offence under Sections 450, 376, 506

I.P.C.

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

is a married lady having children. There is a delay of eight days in

lodging of the F.I.R. Charge-sheet has been filed. Conclusion of

trial will take time.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-671/2021]

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 /66

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