Ganesh Meghwal S/O Shri Birdhilal vs State Of Rajasthan
2021 Latest Caselaw 2624 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10218/2021

Ganesh Meghwal S/o Shri Birdhilal, Aged About 18 Years, R/o
Near Hanuman Ji Mandir Palayatha Ps Anta Dist. Baran Raj. (At
Present In Dist. Jail Baran)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Mukesh Sharma
For Respondent(s)         :     Mr. Sher Singh Mahla, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

06/07/2021

1. Petitioner has filed this bail application under Section 439 of

Cr.P.C.

2. F.I.R. No. 191/2021 was registered at Police Station Anta,

District Baran for offences under Section 363 of IPC.

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

and petitioner are of similar age. Prosecutrix in her statement

recorded under Section 164 Cr.P.C., has stated that she herself

called the petitioner and went with the petitioner on her own free

will and has also not levelled any allegation with regard to rape

against the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10218/2021]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

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

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /45

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