Tikam Singh S/O Jethu Singh vs State Of Rajasthan
2021 Latest Caselaw 935 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               15922/2020

Tikam Singh S/o Jethu Singh, R/o Gudhasalt Tehsil And Ps Nawa
Dist. Nagour (At Present Petitioner Is Confined In Central Jail
Jaipur)
                                                                       ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Dinesh Praeek For State : Mr. Sher singh Mahla, PP Mr. Kailash Chandra (S.I.), P.S., Renwal

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 140/2020 was registered at Police Station Renwal,

District Jaipur for offence under Section 363 of I.P.C.

3. It is contended by counsel for the petitioner that without

obtaining board certificate, charge sheet has been filed.

Prosecutrix is a student of Class-XI. When she left the house, she

left a note wherein she noted that she is leaving her house on her

own free will.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-15922/2020]

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 /58

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