Dilip Kanjar vs State
2021 Latest Caselaw 11229 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9305/2021

Dilip Kanjar S/o Shri Babu Lal Kanjar, Aged About 20 Years, R/o Paldi, Nimbahera Sadar Police Station, Nimbahera, District Chittorgarh (Lodged In District Jail, Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Surendra Singh Shaktawat For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

20/07/2021

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

in connection with FIR No.26/2017 registered at Police Station,

Chittorgarh District Chittorgarh for offence under Section(s) 363,

366 of IPC and section 3/4 of POCSO Act and in alternate offence

under Section 376(2)(I) 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 petitioner

after having been granted bail had left the place as he is basically

nomads and has been arrested for jumping bail.

Learned Public Prosecutor has opposed the bail application.

I have considered the submissions.

Taking into consideration the overall aspects and that the

petitioner was granted bail earlier and looking into his age, but

(2 of 2) [CRLMB-9305/2021]

without commenting further 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 - Dilip Kanjar S/o Shri Babu Lal

Kanjar, be released on bail under Section 439 Cr.P.C. in

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

Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

13-1/-saurabh

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