Rahual S/O Guddu Lal vs State Of Rajasthan
2021 Latest Caselaw 3160 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               9469/2021

Rahual S/o Guddu Lal, Aged About 21 Years, R/o Binagung Road,
Mrigwas P.s. Mrigwas Dist. Guna ( M.p ) ( Accused Petitoner Is
Behind The Bar Dist. Jail Jhalawar ).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 9470/2021 Kalyan S/o Laxminarayan, Aged About 27 Years, Resident Of Banshaheda Khurd Police Staton Mragwas District Guna ( M P ) ( At Present Confined In District Jail, Jhalawar (Raj). )

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ajay Singh Yaduvanshi Mr. Rohit Khandelwal For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/07/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 73/2021 was registered at Police Station Mahila

Thana Jhalawar, District Jhalawar for offence under Sections

376-D & 323 of I.P.C.

                                                                                (2 of 2)                   [CRLMB-9469/2021]


                                   3.     It    is   contended       by     counsels       for     the   petitioners   that

prosecutrix is a major girl. There is delay of nine months in

lodging of FIR. Statement of prosecutrix was recorded before the

SDM on 20.03.2021, she did not level any allegation with regard

to rape, rather she stated that she has married to Kalyan. It is

also contended that co-accused have been enlarged on bail.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are accordingly allowed and it is

directed that accused petitioners shall be released on bail provided

each of them 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 they

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 that

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /13-14

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