Dinesh Kumar S/O Shri Hansraj vs State Of Rajasthan
2021 Latest Caselaw 3099 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                 11490/2021

Dinesh Kumar S/o Shri Hansraj, Aged About 22 Years, R/o
Hudiya Khurd Ps Mandhan Dist. Alwar (At Present Confined At
Sub Jail Behror)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Deepak Meena through VC For Complainant(s) : Mr. Anshul Sharma present in the Court For State : Mr. Sher Singh Mahla, 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.151/2021 was registered at Police Station

Mandhan, District Bhiwadi for offence under Sections 420 & 376

I.P.C.

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

is a major girl, who entered into live in relationship with the

petitioner. Document of the same has been annexed with the

Petition. It is also contended that there is an inordinate delay of

more than one year and four months in lodging of F.I.R.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application.

(2 of 2) [CRLMB-11490/2021]

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 /32

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