Shankerlal Meena Son Of Late Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 2597 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  9340/2021

Shankerlal Meena Son Of Late Shri Madholal Meena, Aged About
40 Years, Resident Of Near Ram Baghichi Jamwaramgarh District
Jaipur      At   Present     Tenant       House        No.         8-H/255-A   Indira
Gandhinagar P.s. Kho Nagoriyan Jaipur (At Present Confined At
Central Jail Jaipur)
                                                                        ----Petitioner
                                      Versus
The State Of Rajasthan, Through P.p
                                                                      ----Respondent

For Petitioner(s) : Mr. D K Dixit through VC For Respondent(s) : Mr. Suresh Kumar present in the Court For State : Mr. Sher Singh Mahla, PP

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.51/2021 was registered at Police Station Kho-

Nagoriyan, Jaipur Distt. Jaipur City (East) for offence under

Sections 341, 323, 376 (2)(n), 312 I.P.C.

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

is a female, aged more than thirty years. As per the F.I.R.,

incident took place between the year 2014-2016 and F.I.R. was

lodged after an inordinate delay of five years.

4. Learned Public Prosecutor and counsel for the complainant

(2 of 2) [CRLMB-9340/2021]

have opposed the bail application. It is contended that petitioner

has sexual relationship with the prosecutrix on the pretext that he

would marry her. She has also aborted her child seven times.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. 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

ARTI SHARMA /13

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