Jitender [email protected] S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 607 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                16039/2020

Jitender [email protected] S/o Shri Kishan, R/o Jawli P/s Laxmangar
Alwar (Accused Presently Confined In Central Jail Alwar)
                                                                         ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent

For Petitioner(s) : Mr. Gurvindra Singh through VC For Respondent(s) : Mr. Sher Singh Mahla, 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.211/2020 was registered at Police Station

Laxmangah Alwar District Alwar for offence under Sections 323,

341, 376-D I.P.C. and Sections 5 and 6 of POCSO Act.

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

has turned hostile.

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.

7. This bail application is, accordingly, allowed and it is directed

(2 of 2) [CRLMB-16039/2020]

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 /73

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