Rajendra Prasad Yadav S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 2687 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 10551/2021

Rajendra Prasad Yadav S/o Shri Nathuram Yadav, R/o Vill. Kotri
Luharwas Ps Khandela Dist. Sikar Raj. (Presently Confined At
Dist. Jail Sikar)
                                                                     ----Petitioner
                                      Versus
The State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Sanjay Khedar, through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

07/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.453/2020 was registered at Police Station Kotwali

Sikar, District Sikar for offence under Sections366, 376-D and 506

I.P.C.

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

prosecutrix is a married lady aged 22 years. There is delay of one

month and fifteen days in lodging of FIR. Co-accused has been

enlarged on bail by Co-ordinate Bench.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-10551/2021]

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 /62

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