Sukhpal @ Bholaram S/O Sjri ... vs State Of Rajasthan
2021 Latest Caselaw 3064 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11093/2021

Sukhpal @ Bholaram S/o Sjri Ramniwas, Aged About 27 Years,
R/o Khund Jatoli P.s. Baswa District Dausa (At Present Confined
In Sub Jail Bandikui)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Mohar Pal Meena For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 125/2021 was registered at Police Station Baswa,

District Dausa for offence under Sections 376, 452 and 506 of

I.P.C.

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

is a married lady aged 29 years. There is an inordinate delay in

lodging of FIR. It is mentioned in the FIR that petitioner used to

go to complainant's house and had evil eyes on the prosecutrix

and was talking to her on mobile.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-11093/2021]

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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is 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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