Manoj Gaur S/O Purshottam Gaur vs The State Of Rajasthan
2021 Latest Caselaw 2817 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8829/2021

Manoj Gaur S/o Purshottam Gaur, Aged About 18 Years, Resident
Of Devi Colony, Gangapur City, District Sawai Madhopur (Raj.) At
Present Resident Of 31/39, 3,7,11, Swarnpath, Mansarovar,
Jaipur (Raj.) (At Present Confined In Central Jail, Jaipur (Raj.))
                                                                    ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                  ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta For State : Mr. Mangal Singh Saini, PP Mr. Subhash Chand, S.I. P.S. Mansarovar

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.10/2021 was registered at Police Station

Mansarovar, Jaipur for offence under Section 376-DA I.P.C. and

Section 5/6 of POCSO Act.

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

a young boy aged 18 years old. Co-accused have been enlarged

on bail. In the statement recorded under Section 164 Cr.P.C., there

is no allegation with regard to rape. Prosecutrix has not received

any injury.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8829/2021]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the 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 /6

Powered by TCPDF (www.tcpdf.org)