Kalu vs State
2021 Latest Caselaw 10660 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8877/2021

Kalu S/o Shri Jagji, Aged About 32 Years, R/o Village - Umrawat, P.s. Kusalgarh, District Banswara (Rajasthan) (Presently Lodged In District Jail, Banswara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Sambhoo Singh For Respondent(s) : Mr S.K. Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.94/2021 registered

at Police Station, Kushalgarh, District Banswara for offence under

Sections 354, 376 IPC and Sections 3/4, 7/8 of POCSO Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the statement of the prosecutrix

recorded under Sec.161 CrPC as well as taking into consideration

the statement of other witnesses under Sec.161 CrPC and that the

age of the prosecutrix is 16 to 17 years, I am not inclined to

release the petitioner on bail at this stage.

The bail application is dismissed.

(SANJEEV PRAKASH SHARMA),J

52-MMA/-

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