Ravi @ Ravindra S/O Balchand vs State Of Rajasthan
2021 Latest Caselaw 2638 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10012/2021

Ravi @ Ravindra S/o Balchand, R/o Gais Ke Godam Ke Pass
Vasundhara Colony Jhalarapatan Ps Jhalawaraptan Dist. Jhalawar
Raj. (Presently In Central Jail At Jhalawar Dist. Jhalawar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Arvind Sharma for Ms. Akanksha Saxena, through VC For State : 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

Cr.P.C.

2. F.I.R. No.62/2021 was registered at Police Station Mahila

Thana, Jhalawar for offence under Sections 376 and 379 I.P.C.

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

prosecutrix is a married lady. Earlier also in the year 2018, she

filed an FIR with regard to rape, in which compromise was arrived

at between the parties. There is a delay of two days in lodging of

FIR

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10012/2021]

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 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 /37

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