Ramkishore vs State Of Rajasthan
2021 Latest Caselaw 11618 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8822/2021

Ramkishore S/o Sh. Bhanwar Lal, Aged About 20 Years, Ward No. 15, Goradi Chanch, Degana Police Station, Dist. Nagaur (Lodged In District Jail, Merta).

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


For Petitioner(s)        :     Mr. J S Deora
For Respondent(s)        :     Mr. Anil Joshi, PP

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.114/2021 registered at Police Station,

Degana District Nagaur for offence under Section(s) 363, 342, 346

& 376 of IPC and under Section 5/6 of POCSO Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Looking into the statement of the prosecutrix as noticed by

the trial court wherein she states of having affair with the

petitioner and she refused to get her medical done, 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 - Ramkishore S/o Sh. Bhanwar

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

(2 of 2) [CRLMB-8822/2021]

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

3-1/-saurabh

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