Karulal S/O Shri Kachrulal vs State Of Rajasthan
2021 Latest Caselaw 3302 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               11405/2021

Karulal S/o Shri Kachrulal, R/o Patidar Mohalla Hathunia Ps
Shamgarh Dist. Mandsaur M.p. (At Present In Dist. Jail Jhalawar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Harendra Singh through VC For Complainant(s) : Mr. Sameer Sharma present in the Court For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/07/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.65/2021 was registered at Police Station Bakani

District Jhalawar for offence under Sections 498-A, 354, 354(c),

376, 511, 494 I.P.C.

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

the father-in-law. Daughter-in-law has lodged the present F.I.R.

on 17.03.2021, alleging therein that between 01.02.2021 to

05.02.2021, she was raped by her father-in-law. It is also

contended that as per the F.I.R., petitioner's son remarried on

25.02.2021, thereafter the complainant has lodged this F.I.R. and

false allegations have been levelled against the petitioner.

(2 of 2) [CRLMB-11405/2021]

4. Learned Public Prosecutor and counsel for the complainant

have opposed the bail application. It is contended that there are

audio recording of petitioner's wife, wherein she has stated that

henceforth father will not do anything with the complainant.

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/33

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