Kishore vs State
2021 Latest Caselaw 11029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7965/2021

Kishore S/o Sh. Sitaram, Aged About 22 Years, B/c Bawri, R/o Khud, P.s. Losal, Teh. Dantaramgarh Dist. Sikar, Rajasthan. (Lodged In Sub Jail, Merta City, Dist. Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Manoj Purohit For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

16/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.284/2020 registered

at Police Station, Degana, District Nagaur for offence under

Sections 363, 366A, 344, 376AB, 376(2)(N) IPC and Section 5(L)/

6 of the POCSO Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Looking that to the statement of the prosecutrix and the FIR

wherein father of the prosecutrix mentions of her to be born on

01.04.2004 and looking into the medical report, without

commenting on merits of the case, I am inclined to release the

petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Kishore s/o Sita Ram be released

(2 of 2) [CRLMB-7965/2021]

on bail under Section 439 Cr.P.C. in connection with aforesaid FIR

No.284/2020 registered at Police Station Degana, District Nagaur

provided the petitioner furnishes a personal bond of Rs.50,000/-

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 Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

36-MMA/-

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