Gopiram @ Gurpreet Singh vs State
2021 Latest Caselaw 11427 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9441/2021

Gopiram @ Gurpreet Singh S/o Shri Shree Pal Singh, Aged About 22 Years, R/o Ward No. 3, Srinagar, P.s. Hanumangarh Town, District Hanumangarh (Raj.) (Petitioner Is Lodged In District Jail Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Satya Narayan Goswami For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

23/07/2021

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

in connection with FIR No.104/2021 registered at Police Station,

Mahila Thana, District Hanumangarh for offence under Section(s)

363, 376(3), 376(D) & 376(B) of IPC read with Section ¾ of

POCSO Act, 2012.

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 allegation

as against the petitioner and Laxman Ram is almost the same.

However, in the statement made under Section 164 Cr.P.C., the

girl does not name the petitioner and co-accused-Laxman Ram

has already been granted bail by this Court.

Learned Public Prosecutor has opposed the bail application.

                                                                           (2 of 2)                   [CRLMB-9441/2021]



                                        Taking   into consideration the statement                    and that     the

prosecutrix does not support the version of FIR and does not

mention of knowing the petitioner but 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 - Gopiram @ Gurpreet Singh S/o

Shri Shree Pal Singh, 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

74-1/-saurabh

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