Sunil vs State
2021 Latest Caselaw 11294 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8781/2021

Sunil S/o Shri Madan Lal, Aged About 21 Years, R/o Guda Ram Singh, P.s. Bagdi Nagar, Pali. (At Present Lodged In District Jail, Pali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order

22/07/2021 This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No.133/2020 registered at Police Station, Bagdi Nagar, District Pali for offence under Section(s) 341, 376(2) (J), 376(3) of IPC and 3/4 (2) of POCSO Act, 2012.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the entire material available on record.

Taking into consideration the nature of allegation and the recorded statement of the prosecutrix and also the age of the prosecutrix, I am not inclined to grant bail to the petitioner at this stage.

The bail application is dismissed at this stage. However, the trial court is directed to get the statement of the prosecutrix recorded on priority basis as the counsel for the petitioner states that the petitioner is in jail for almost one year.

(SANJEEV PRAKASH SHARMA),J

4-1/-saurabh

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