Brajesh Rajput S/O Shri Devi Singh vs State Of Rajasthan
2021 Latest Caselaw 3251 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11283/2021

Brajesh Rajput S/o Shri Devi Singh, Aged About 31 Years, R/o
Vill. Langadhia Post Tareni Ps Ambha Dist. Muraina M.p.
(Presently Confined At Dist. Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta present in the Court For Complainant(s) : Mr. Surendra Singh present in the Court For State : 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.233/2021 was registered at Police Station Bajaj

Nagar, District Jaipur for offence under Sections 376, 506, 504,

384 I.P.C.

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

is a married lady. In the F.I.R. she has stated that petitioner

promised to marry her after concealing the factum of his being

married. It is also contended that since the prosecutrix is married,

there is no question of assurance being given to marry her. It is

further contended that in the F.I.R., it is mentioned that

(2 of 2) [CRLMB-11283/2021]

prosecutrix was having relationship with the petitioner since 2017.

There is inordinate delay in lodging of F.I.R.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that petitioner is

a military man, who is absconding with one AK-47. It is also

contended that petitioner threatened the advocate of the

prosecutrix.

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 /53

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