Govardhan Raigar S/O Bhuraram ... vs State Of Rajasthan
2021 Latest Caselaw 591 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 15710/2020

Govardhan Raigar S/o Bhuraram Raigar, R/o Geela Ki Nangal Ps
Kanota Presently Residing At House No 05 Jagannathpuri Colony
Purani Bagarana Ps Kanota Dist. Jaipur Raj. (Accused Presently
Confined In Central Jail Jaipur)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. P S Rajawat present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

21/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.707/2020 was registered at Police Station Kanota

District Jaipur for offence under Sections 376(2)(n), 384, 506

I.P.C.

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

is a married lady. There is inordinate delay in lodging of the F.I.R.

No obscene material was recovered from the petitioner.

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-15710/2020]

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 /34

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