Citation : 2021 Latest Caselaw 2891 Raj/2
Judgement Date : 13 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
9313/2021
Laddunath S/o Shri Dhulanath, R/o Village Jagdish Umri, Tehsil
Raipur, District Bhilwada (Raj). ( At Present Confined In Central
Jail Bundi )
----Petitioner
Versus
State Of Rajasthan, Through Public Prosecutor.
----Respondent
For Petitioner(s) : Mr. Samarth Sharma, through VC For Respondent(s) : Mr. Riyasat Ali, 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.354/2019 was registered at Police Station Sadar,
District Bundi for offence under Section 363 I.P.C.
3. It is contended by counsel for the petitioner that statement
of prosecutrix has been recorded before the Court, she has not
levelled any allegation with regard to rape against the petitioner.
4. Learned Public Prosecutor has opposed the bail application.
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
(2 of 2) [CRLMB-9313/2021]
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 /7
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!