Raju @ Rajesh @ Ramesh Singh vs State
2021 Latest Caselaw 10892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9196/2021

Raju @ Rajesh @ Ramesh Singh S/o Shri Narsinghji, Aged About 19 Years, R/o Village Khedra Barar, Tehsil Bheem, District Rajsamand. (Presently Lodged Sub Jail Jaitaran, District Pali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Khet Singh Rajpurohit For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

15/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.90/2021 registered at

Police Station Sendra, District Pali for offence under Sections 376,

506 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the FIR has

been lodged after three months.

Taking into consideration that age of the prosecutrix is 27

years and that of the petitioner being 19 years, without

commenting on merits of the case, I am inclined to grant bail to

the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Raju @ Rajesh @ Ramesh Singh

s/o Narsinghji be released on bail under Section 439 CrPC in

(2 of 2) [CRLMB-9196/2021]

connection with aforesaid FIR provided the petitioner furnishes a

personal bond of Rs.20,000/- with one surety in the like amount

to the satisfaction of the concerned Magistrate with the stipulation

that he shall comply with all the conditions laid down under

Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

88-MMA/-

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