Shahrukh Khan S/O Munnabai vs State Of Rajasthan
2021 Latest Caselaw 2366 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                8523/2021

Shahrukh Khan S/o Munnabai, Resident Of Habibnagar Radi Ke
Balaji Road Jhalawar Police Station Kotwali Jhalawar District
Jhalawar (Raj.). (At Present Confined In District Jail, Jhalawar
(Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p
                                                                 ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, through VC For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)

Judgment / Order

08/06/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.89/2021 was registered at Police Station Mahila

Thana, District Jhalawar for offence under Section 354 I.P.C. and

Sections 3(1)(W)(I) and 3(2)(VA) of SC/ST Act.

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

complainant in the complaint has mentioned her year of birth is

1996. It is also contended that no photographs were transmitted

to any other mobile and no obscene photos were made viral.

There is an inordinate delay in lodging of FIR as date of

occurrence of offence is not mentioned in the complaint.

4. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8523/2021]

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 (V.J.)),J

NIKHIL KR. YADAV /9

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