Narayan Lal vs State
2021 Latest Caselaw 11758 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9091/2021

Narayan Lal S/o Vag Ji, Aged About 30 Years, Tatiya, Police Thana Sadar Banswara Dist. Banswara. (At Present Lodged In District Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

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

in connection with FIR No.44/2021 registered at Police Station,

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

376(2)(n) of IPC.

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 petitioner

and the prosecutrix were having an affair and the FIR has been

lodged solely because he has refused to marry the prosecutrix

who is 24 years old and had consensual sex with the petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the submissions.

Taking into consideration the nature of allegations and the

statement of the prosecutrix but without commenting further on

(2 of 2) [CRLMB-9091/2021]

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 - Narayan Lal S/o Vag Ji, 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

8-1/-saurabh

Powered by TCPDF (www.tcpdf.org)