Kamlesh Kumar S/O Shri Indra Singh vs State Of Rajasthan
2021 Latest Caselaw 436 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15220/2020

Kamlesh Kumar S/o Shri Indra Singh, Aged About 39 Years,
Permanent Resident Of Village Jatwada, Tehsil Bassi, District
Jaipur, At Present R/o B25, Shiv Vihar, Near Viswkarma Modal
School, Nilothi Extension, Nangloi, Delhi -41 (P.s Nihal Vihar) (At
Present Confined At Central Jail Ghatgate Jaipur )
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p
                                                                 ----Respondent

For Petitioner(s) : Mr. Krishan Chander Sharma 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.473/2019 was registered at Police Station Kanota

Jaipur City (East) for offence under Sections 376 I.P.C.

3. It is contended by counsel for the petitioner that there is an

inordinate delay of ten to fifteen years in lodging of the F.I.R. No

obscene material has been recovered. It is also contended that the

criminal antecedents pertains to the Excise Act and are prior to

the year 2014. Majority of the cases stands disposed.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15220/2020]

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 /22

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