Citation : 2021 Latest Caselaw 435 Raj/2
Judgement Date : 19 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 684/2021
Husain S/o Beeram Kathat, Aged About 22 Years, R/o Vill.
Kushalpura Tehsil Beawar Ps Beawar Sadar Dist. Ajmer At
Present R/o Bairwa Nagar Bijaynagar Road Beawar Ps Beawar
Sadar Dist. Ajmer Raj. (At Present Confined In Sub Jail Beawar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jai Prakash Gupta 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.381/2020 was registered at Police Station Beawar
Sadar for offence under Sections 384, 376 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 two years in
lodging of the F.I.R.
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
petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-684/2021]
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 /72
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!