Ramjan S/O Shri Gazi vs State Of Rajasthan
2021 Latest Caselaw 658 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15036/2020

Ramjan S/o Shri Gazi, Aged About 21 Years, R/o Borwa Roda Ka
Badia Ps Bheem Dist. Rajsamand At Present Panchu Kathat Ka
Makan Shivpura Ghata Ps Beawar Sadar Dist. Ajmer Raj.
(Presently Confined In Sub Jail Beawar)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)         :    Mr. Pankaj Sharma
For State                 :    Mr. Mangal Sngh Saini, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

22/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 399/2020 was registered at Police Station Beawar

Sadar for offence under Sections 366, 384, 376 of I.P.C.

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

filed a complaint on which a complaint under Section 107, 116(3)

of Cr.P.C. was filed by the S.H.O. before the Tehsildar, District

Beawar. It was mentioned in the complaint that the proseuctrix

married the petitioner on 5th of October, 2020, she is a major and

her family members have threatened her. It is contended that

there is inordinate delay in lodging of FIR. Under due pressure of

her family members, now allegation of rape has been levelled

against the petitioner.

(2 of 2) [CRLMB-15036/2020]

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

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /37

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