Raju @ Rajaram vs State Of Rajasthan
2021 Latest Caselaw 11133 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8011/2021

Raju @ Rajaram S/o Dhaglaram, Aged About 25 Years, R/o Rendari, P.s. Sojat Road, Tehsil Sojat, Distt. Pali. (At Present Sub Jail Pichiyak, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Narendra Rajpurohit For Respondent(s) : Mr. Sudhir Tak, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.301/2018 registered at Police Station,

Bilara for offence under Section(s) 376(2)(n) & 376(d) of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the age of

girl is 21 years and she has left her house on her own freewill and

had stayed with Sugana Ram as per the FIR while the names of

the petitioner and that of Raju Singh @ Rajendra Singh were

mentioned later on by the prosecutrix. Learned counsel submits

that Raju Singh @ Rajendra Singh has been enlarged on bail and

the case of the petitioner does not travel beyond that of Raju

Singh @ Rajendra Singh.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8011/2021]

However, this Court finds that Sugana Ram as well as Raju

Singh @ Rajendra Singh has already been released on bail.

Taking into consideration the age of the prosecutrix and the

aforesaid contentions, but without commenting on merits of the

case, I deem it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Raju @ Rajaram S/o Dhaglaram,

be released on bail under Section 439 Cr.P.C. in connection with

aforesaid FIR 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)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

88-1/-saurabh

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