Ramesh S/O Panchu Lal vs State Of Rajasthan
2021 Latest Caselaw 2922 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                9859/2021

1.        Ramesh S/o Panchu Lal, Aged About 25 Years, R/o Village
          Rajgarh, P.s. Nasirabad Sadar, District Ajmer. ( At Present
          Confined In Central Jail Ajmer ).
2.        Prakash S/o Shambhu, Aged About 24 Years, R/o Village
          Rajgarh, P.s. Nasirabad Sadar, District Ajmer. ( At Present
          Confined In Central Jail Ajmer ).
                                                                       ----Petitioners
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Mr. Devanshu Sharma For Complainant(s) : Mr. Harjeet Sharma, through VC : Mr. Vijay Kumar Jangid, through VC For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

14/07/2021

1. Defect/s pointed out by the registry is/are waived.

2. Petitioners have filed this bail application under Section 439

Cr.P.C.

3. F.I.R. No.136/2021 was registered at Police Station

Nasirabad Sadar, (Ajmer) for offence under Sections 323, 458,

354B, 376 & 511 I.P.C.

4. It is contended by counsel for the petitioners that there was

a dispute between the landlord and the tenant and a false case

has been registered against the petitioner. It is also contended

(2 of 2) [CRLMB-9859/2021]

that as per the FIR, the alleged incident took place at 1:30 am on

02.06.2021. FIR was lodged on the same day in the afternoon at

2:14 pm. It is further contended that charge-sheet has been filed.

Conclusion of trial will take time.

5. Learned Public Prosecutor and counsels for the complainant

have opposed the bail application. It is contended that

complainant is an employee in Bank of Baroda who was residing

alone in the house. Petitioners attempted to commit rape and in

that event, injuries have been caused on the person of the

complainant.

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the bail application.

8. This bail application is, accordingly, allowed and it is directed

that accused-petitioners shall be released on bail provided each of

them 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 they 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 /29

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