Sohanlal vs State Of Rajasthan
2021 Latest Caselaw 11722 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9726/2021

Sohanlal S/o Mansukh Ram, Aged About 50 Years, B/c Meghwal, R/o Chak 8 A.d. Tehsil Poogal, Dist. Bikaner. (Presently Lodged At Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr Nishant Bora For Respondent(s) : Mr Mukesh Trivedi, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.17/2021 registered at

Police Station Poogal, District Bikaner for offence under Sections

377, 511 IPC and Section 9(F)(M)/10, 3/18 of POCSO Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the allegation

is only of an attempt.

Taking into consideration the statement of the victim, who is

10 years old boy and role of the petitioner, who is a Teacher in the

school, I am not inclined to grant bail to the petitioner.

The bail application is dismissed at this stage, with liberty to

file afresh after recording of statements in the court.

(SANJEEV PRAKASH SHARMA),J

47-MMA/-

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