Than Singh S/O Sh. Nakshtrapal ... vs The State Of Rajasthan
2021 Latest Caselaw 2577 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8988/2021

Than Singh S/o Sh. Nakshtrapal Singh, Aged About 30 Years,
R/o Karimpur Pachtaur, Post Miyau, Tehsil And District Badayu
(U.p.) (At Present Confined In Central Jail Sewar District
Bharatpur) (At Present Confined In Central Jail Sewar District
Bharatpur)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anil Mahala, through VC For State : Mr. Sher Singh Mahla, PP Investigating Officer : Mr. Mahaveer Prasad (S.I.), P.S. Ucchain, District Bharatpur

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.336/2020 was registered at Police Station Ucchain,

District Bharatpur for offence under Sections 363 and 366 I.P.C.

3. It is contended by counsel for the petitioner that the mobile

number given in the FIR does not belong to the petitioner.

Petitioner is in custody from 22.03.2021. It is also contended that

girl has not been recovered as yet.

4. It is contended by Investigating Officer that from the CDR, it

is evident that the girl was taken to the petitioner and petitioner

(2 of 2) [CRLMB-8988/2021]

has helped the co-accused Sanket in commission of the offence. It

is admitted by the Investigating Officer that the age of the girl is

17 and a half years.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. The allegation against the petitioner is of helping the co-

accused-Sanket. The girl is nearing the age of majority. As

Petitioner has remained in custody for a period of more than three

months, it would be futile to keep him in custody till the girl is

traced.

8. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

9. This bail application is, accordingly, allowed and it is directed

that accused-petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /6

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