Anees @ Hanish S/O Anwar Hussain vs State Of Rajasthan
2021 Latest Caselaw 2738 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                6575/2021

Anees @ Hanish S/o Anwar Hussain, R/o Talab Gaon Anantpura
Kota City Dist. Kota Raj. (Presently Accused Confined In Dist. Jail
Bundi)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.09/2020 was registered at Police Station Sadar

Bundi, District Bundi for offence under Section 363 I.P.C.

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

is nearing the age of majority, she went with the petitioner from

place to another place without raising any alarm and stayed with

the petitioner without making any complaint to any one. It is also

contended that petitioner has remained in custody for a period of

one year and five months. Conclusion of trial will take time.

4. Learned Public Prosecutor has opposed the second bail

application.

(2 of 2) [CRLMB-6575/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

7. This second 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 /8

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