Rahul @ Nirotam S/O Raghunath ... vs State Of Rajasthan
2021 Latest Caselaw 3027 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                10119/2021

Rahul @ Nirotam S/o Raghunath Rajput, Aged About 20 Years,
R/o Out Of Mela Gate Karauli Ps Kotwali Karauli Dist. Karauli Raj.
(Accused Confined At Present Central Jail Karauli)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Vineet Dixit present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.65/2021 was registered at Police Station Mahila

Thana Karauli District Karauli for offence under Sections 363 &

366 I.P.C.

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

is a married major lady. The matter is more of consent rather than

rape. Charge-sheet has been filed. Conclusion of trial will take

time.

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

(2 of 2) [CRLMB-10119/2021]

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

ARTI SHARMA /43

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