Lalchand S/O Shri Manguram vs State Of Rajasthan
2021 Latest Caselaw 2771 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10291/2021

Lalchand S/o Shri Manguram, Aged About 30 Years, R/o Village
Wali Dhani Tan Haripura, Police Station Udaipurwati, District
Jhunjhunu,      Rajasthan(At      Present        Confined         At    Central   Jail,
Jhunjhunu.)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Ankul Gupta, through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.126/2019 was registered at Police Station

Udaipurwati, District Jhunjhunu for offence under Sections 363,

366, 372, 373, 376 I.P.C. and 3/4 of POCSO Act.

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

prosecutrix cannot be ascertained as the principal has given an

affidavit that this girl has not studied in his school.

4. Learned Public Prosecutor has opposed the bail application. It

is contended that, as per the documents submitted, she was 14

years old girl at the time of occurrence and in her Court statement

she has stated that she was raped by the petitioner and that he

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wanted to sell her.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /31

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