Ramesh S/O Kishan Gurjar vs State Of Rajasthan
2021 Latest Caselaw 980 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous Bail Application No.
                              15009/2020

Ramesh S/o Kishan Gurjar, Aged About 39 Years, R/o Vill.
Sadara Ps Sawar Dist. Ajmer At Present Lodged In The Sub Jail
Kekri Dist. Ajmer
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s)        :     Mr Ashvin Garg
For Complainant(s)       :     Mr. Bheem Singh for Mr. Yunus Khan
For State                :     Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

30/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 174/2020 was registered at Police Station Sawar,

District Ajmer for offence under Sections 341, 376 of I.P.C.

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

is a major girl. There was no injury on her person. She has

submitted a compromise, wherein she has mentioned that

petitioner has not committed rape with her.

4. Counsel for the complainant has not disputed the above

facts.

5. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15009/2020]

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

8. 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 /44

Powered by TCPDF (www.tcpdf.org)