Magraj @ Meghraj vs State
2021 Latest Caselaw 11612 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9128/2021

Magraj @ Meghraj S/o Nimba Ram @ Nemichand, Aged About 30 Years, R/o Mokheri, P.s. Phalodi, Distt. Jodhpur (Raj.) (Presently Lodged In District Jail, Phalodi)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. D.L.R. Vyas For Respondent(s) : Mr. Anil Joshi, PP Mr. Deepak Menaria for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

27/07/2021

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

in connection with FIR No.197/2020 registered at Police Station,

Phalodi, District Jodhpur for offence under Section(s) 457, 376(1)

& 376(D) of IPC.

Heard learned counsel for the petitioner as well as learned

counsel appearing for the complainant and learned Public

Prosecutor and also perused the entire material available on

record.

Learned counsel for the petitioner submits that the main co-

accused who stated to have raped the prosecutrix, have already

been enlarged on bail by this Court. Learned counsel also submits

that the charge-sheet has been filed and the allegation against the

petitioner of having prepared the video of the rape, has also not

been established from the charge-sheet.

(2 of 2) [CRLMB-9128/2021]

Learned counsel appearing for the complainant and learned

Public Prosecutor oppose the bail application.

Taking into consideration the overall facts and circumstances

of the case 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 - Magraj @ Meghraj S/o Nimba

Ram @ Nemichand, 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

10-1/-saurabh

Powered by TCPDF (www.tcpdf.org)