Citation : 2021 Latest Caselaw 2388 Raj/2
Judgement Date : 9 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
5525/2021
Girraj S/o Ramgopal, Aged About 27 Years, R/o Ameenpura Alias
Nayagaon Ps Bapcha Tehsil Chhabra Dist. Baran Raj. (At Present
In Sub Jail Chhabra Dist. Baran )
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ali Mohammed Khan, through VC For State : Mr. Sher Singh Mahla, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.)
Judgment / Order
09/06/2021
1. Petitioner has filed this bail application under Section 439
Cr.P.C.
2. F.I.R. No.551/2020 was registered at Police Station Chhabra
District Baran for offence under Sections 366 & 376-D I.P.C.
3. It is contended by counsel for the petitioner that prosecutrix
is a married lady. There is delay of four days in lodging of FIR.
Proseuctrix went with the petitioner on her own free will and
stayed with him without raising any alarm.
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.
(2 of 2) [CRLMB-5525/2021]
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 /11
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