Sanjeev Kumar S/O Raj Kumar vs State Of Rajasthan
2021 Latest Caselaw 661 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               14987/2020

Sanjeev Kumar S/o Raj Kumar, Aged About 28 Years, R/o Vill.
Rajpura Ps Bilaspur Sadar Dist. Bilaspur Himachal Pradesh
Presently Confined At Central Jail Jaipur
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Lokesh Kumar Sharma, through VC For State : Mr. Sher Singh Mahla, 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. 162/2020 was registered at Police Station Bagru,

District Jaipur (West) for offence under Sections 376, 384 of I.P.C.

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

petitioner filed a complaint at Bilaspur on 12 th of May, 2020. This

fact come to notice of the prosecutrix, after which she filed an FIR

on 30th June, 2020, alleging that petitioner was having forceful

relationship with her for last more than one year. On basis of some

obscene material which was with him. It is contended that charge-

sheet has been filed. No obscene material has been recovered.

Prosecutrix is a major girl.

(2 of 2) [CRLMB-14987/2020]

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 /32

Powered by TCPDF (www.tcpdf.org)