Girdhari Singh S/O Shri Sawai ... vs State Of Rajasthan
2021 Latest Caselaw 3248 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11219/2021

Girdhari Singh S/o Shri Sawai Singh, Aged About 28 Years, R/o
Rasnali Ps Bansoor Dist. Alwar Raj. (At Present Central Jail
Alwar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Keshav Kumar Agrawal present in the Court For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.560/2020 was registered at Police Station Bansoor,

P.S. Distt. Bhiwadi, Distt. Alwar for offence under Sections 143,

341, 323, 354 I.P.C.

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

is thirty years old lady, having two children. She had earlier also

lodged five cases against the petitioner, out of which in three

cases police has submitted negative final report. There is no

allegation with regard to rape against the petitioner in the F.I.R.

and in the statement recorded under Section 161 Cr.P.C. As per

the F.I.R., prosecutrix was staying with the petitioner for last more

(2 of 2) [CRLMB-11219/2021]

than ten years.

4. Learned Public Prosecutor has opposed the bail application.

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 /50

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