Hadmana Ram vs State
2021 Latest Caselaw 11874 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9285/2021

Hadmana Ram S/o Sh. Vishna Ram, Aged About 30 Years, R/o Vedarlai, P.s. Pachpadra, Dist. Barmer. (Presently Lodged In Sub Jail, Balotra).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Shah For Respondent(s) : Mr. Shiv Kumar Bhati assisted with Mr. Avinash Godara, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

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

in connection with FIR No.71/2021 registered at Police Station,

Pachpadra, Barmer for offence under Section(s) 458, 376(1) &

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.

Taking into consideration the statement of the prosecutrix

made under Section 164 Cr.P.C., where she mentions of having

sexual relations with the petitioner for the last three years and she

did not make any complaint against the petitioner, but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioner on bail.

(2 of 2) [CRLMB-9285/2021]

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Hadmana Ram S/o Sh. Vishna

Ram, 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

18-1/-saurabh

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