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Manoj @ Kuli S/O Shrichand vs State Of Rajasthan
2021 Latest Caselaw 2740 Raj/2

Citation : 2021 Latest Caselaw 2740 Raj/2
Judgement Date : 8 July, 2021

Rajasthan High Court
Manoj @ Kuli S/O Shrichand vs State Of Rajasthan on 8 July, 2021
Bench: Pankaj Bhandari
          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10089/2021

Manoj @ Kuli S/o Shrichand, Aged About 26 Years, R/o Vill.
Manda Ps Tijara Dist. Alwar Raj. (At Present Central Jail Alwar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Abhimanyu Singh Yaduvanshi through VC For Complainant(s) : Mr. Vikas Jain present in the Court For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.344/2020 was registered at Police Station Tijara,

Alwar for offence under Sections 363, 366-A & 376AB I.P.C. and

Sections 5 & 6 of POCSO Act.

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

allegations are with regard to attempt to commit the offence. FSL

has not been received as yet to connect the petitioner with the

crime. Conclusion of trial will take time.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that the victim

is a child, aged ten years, who in her statement has specifically

(2 of 2) [CRLMB-10089/2021]

levelled allegation against the petitioner.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State and counsel for the complainant, I am not inclined to

entertain the bail application.

7. This bail application is, accordingly, dismissed.

8. However, petitioner would be free to move fresh bail

application after recording of statement of prosecutrix in the

Court.

9. Trial Court is directed to record the statement of prosecutrix

at the earliest.

(PANKAJ BHANDARI),J

ARTI SHARMA /32

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