Ramchandra S/O Ram Lal vs State Of Rajasthan
2021 Latest Caselaw 3156 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               10842/2021

Ramchandra S/o Ram Lal, Aged About 23 Years, R/o Nai Basti
Dhanbad Ps Kotwali Dist. Jhalawar Raj. (At Present Confined At
Central Jail Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan with Mr. Rishu Jain For Complainant(s) : Mr. Ram Ratan Gurjar For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 116/2021 was registered at Police Station Vigyan

Nagar, Kota City for offence under Sections 343, 365, 366, 376 &

120-B of I.P.C.

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

is a married lady. There is a delay of 21 days in lodging of FIR. It

is also contended that prosecutrix did not raise any alarm when

she was with the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-10842/2021]

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 /66

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