Bhupendra Singh vs State Of Rajasthan-State
2021 Latest Caselaw 10793 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8308/2021

Bhupendra Singh S/o Viram Singh, Aged About 24 Years, B/c Ravat, R/o Kundal Ki Guvar, P.s. Bheem, Dist. Rajsamand. (At Present Lodged In District Jail, Rajasmand).

----Petitioner Versus State Of Rajasthan-State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vikram Singh, Adv. For Respondent(s) : Mr. Shravan Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/07/2021

The petitioner has been arrested in connection with FIR

No.200/2021 of Police Station Bheem, District Rajsamand for the

offence punishable under Sections 363, 366 R/w Section

376(D)/34 IPC and Sections 5/6, 17 of POCSO Act and Sections

3(2)(V), 3(2)(Va) of SC/ST Act. He has preferred this bail

application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the main accused in

this case is Kishore Singh, who is juvenile and has already been

enlarged on bail by this Court. There is no allegation of

committing rape against the present accused petitioner. The

accused-petitioner is in judicial custody and the trial of the case

will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8308/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Bhupendra Singh S/o

Viram Singh shall be released on bail in connection with FIR

No.200/2021 of Police Station Bheem, District Rajsamand

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

( MANOJ KUMAR GARG),J 116-MS/-

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