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[email protected] S/O Shri Vinod vs State Of Rajasthan
2021 Latest Caselaw 799 Raj/2

Citation : 2021 Latest Caselaw 799 Raj/2
Judgement Date : 27 January, 2021

Rajasthan High Court
[email protected] S/O Shri Vinod vs State Of Rajasthan on 27 January, 2021
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              15989/2020

[email protected] S/o Shri Vinod, Aged About 19 Years, R/o Kuratiya Ps
Seddra Dist. Pali (Presently Accused Confined In Central Jail
Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rajendra singh Tanwar For State) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 261/2020 was registered at Police Station Beawar

Sadar, District Ajmer for offence under Section 363 of I.P.C.

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

is just around 18 years of age. She left her house on her own free

will. She in her statement recorded under Section 164 Cr.P.C. has

stated that petitioner has not done any wrong act with her.

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.

(2 of 2) [CRLMB-15989/2020]

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 /55

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