Akhepal S/O Ramcharan vs State Of Rajasthan
2021 Latest Caselaw 917 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                               1016/2021

Akhepal S/o Ramcharan, R/o Birja Ps Sarmathura Dist. Dholpur
Raj. (At Present In Dist. Jail Karauli)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Arvind Kumar Sharma present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.159/2019 was registered at Police Station Nai

Mandi, Hindaun City, District Karauli (Raj.) for offence under

Sections 363 and 342 I.P.C.

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

has turned hostile only to the extent of petitioner.

4. Learned Public Prosecutor has opposed the third 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 third bail application.

(2 of 2) [CRLMB-1016/2021]

7. This third 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 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 /84

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