Mahendra Kumar S/O Moolchand Sen vs State Of Rajasthan
2021 Latest Caselaw 3098 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               10418/2021

Mahendra Kumar S/o Moolchand Sen, R/o Near Balaji Temple
Village Dharawan P.s. Dahikheda Dist. Bundi Presently Tenant At
House Of Shankar Lal Ji Mandipada Sabji Mandi P.s. Borkheda
Kota City (Raj.) (At Present Confined In Jail At Kota)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Sajid Ali through VC For Complainant(s) : Mr. Nitin Kumar Sharma present in the Court For State : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

23/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.132/2021 was registered at Police Station

Borkheda, Kota City for offence under Sections 354, 420, 406 &

120-B I.P.C.

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

is aged twenty eight years. There is an inordinate delay of three

years in lodging of the F.I.R. Prosecutrix is a qualified MBA.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner

took loan in the name of prosecutrix and promised to marry her.

(2 of 2) [CRLMB-10418/2021]

Later on he has denied to marry prosecutrix and wants to marry

someone else.

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

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 /6

Powered by TCPDF (www.tcpdf.org)