Hansraj Bairwa S/O Sh. Om Prakash ... vs State Of Rajasthan
2021 Latest Caselaw 2871 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10904/2021

Hansraj Bairwa S/o Sh. Om Prakash Bairwa, Aged About 25
Years, R/o Balai Wali Dhani Tan Devgaanv Ps Tunga Tehsil Bassi
Dist. Jaipur (Presently Confined At Dist. Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Its Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Bal Ram Vashisth For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.129/2021 was registered at Police Station Tunga for

offence under Sections 376(2)(n), 384 and 506 I.P.C.

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

is aged 20 years and petitioner is aged 25 years. They have

entered into marriage on their own will. Later on, they applied to

seek protection and protection order was passed in their favour on

04.06.2021. It is contended that under pressure, the present FIR

has been lodged by the complainant.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10904/2021]

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 /60

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