Udai Singh S/O Ganeshi vs State Of Rajasthan
2021 Latest Caselaw 738 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              14313/2020

Udai Singh S/o Ganeshi, Resident Of Village Ajan (Bada Nagla)
Police Station, Udyog Nagar, Distt. Bharatpur ( At Present
Confined In Jail At Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor
                                                                ----Respondent

For Petitioner(s)        :     Mr. Nishant Sharma
For Respondent(s)        :     Mr. Deshraj Gosingha, PP



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 99/2020 was registered at Police Station Udyog

Nagar, District Bharatpur for offence under Section 376 of I.P.C.

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

complainant and his parents have turned hostile. From the record

it is revealed that complainant was knowing about the relationship

of petitioner with his wife. There is an inordinate delay in lodging

of FIR. The deceased after treatment went to her home. There is

no allegation in Section 161 Cr.P.C. Thereafter in statements

recorded under Section 164 Cr.P.C., she has levelled allegation

with regard to rape and blackmailing. It is also contended that no

obscene material has been recovered from the petitioner.

(2 of 2) [CRLMB-14313/2020]

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 /5

Powered by TCPDF (www.tcpdf.org)