Raviprakesh S/O Radheyshyam vs State Of Rajasthan
2021 Latest Caselaw 3162 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8863/2021

Raviprakesh S/o Radheyshyam, R/o Gardhana, P.s. Deveoli
Manjhi, Dist. Kota (Raj.) ( At Present Confined In Central Jail
Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Amit Dadhich
For Respondent(s)         :     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

Cr.P.C.

2. F.I.R. No.59/2021 was registered at Police Station Deovli

Manjhi, Kota for offence under Sections 363, 366 I.P.C. and

Section 11/12 of POCSO Act.

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

prosecutrix is nearing the age of 18 years. In her statement

recorded under Section 164 Cr.P.C., she has stated that she was

being forced to enter into the marriage. She was not willing for

the same and therefore, she took help of the present petitioner.

There is no allegation with regard to rape in the statement under

Section 164 Cr.P.C. against the present petitioner.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8863/2021]

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

NIKHIL KR. YADAV /1

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