Piyush Son Of Shri Gunna Ram vs The State Of Rajasthan
2021 Latest Caselaw 2404 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  9127/2021

Piyush Son Of Shri Gunna Ram, Resident Of Gadhipatti (Gavda
Meena) Sadar Hindaun District Karauli(Raj.). At Present In Sub
Jail Hindaun City Karauli.
                                                                        ----Petitioner
                                      Versus
The State Of Rajasthan, Through Public Prosecutor.
                                                                      ----Respondent

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

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

Judgment / Order

10/06/2021

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.06/2019 was registered at Police Station Sadar

Hindaun, District Karauli (Raj.)for offence under Section 376 I.P.C.

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

sheet has been filed. Prosecutrix is a married lady. No

photographs have been filed with the charge-sheet to substantiate

the allegation that petitioner has been blackmailing the

prosecutrix.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-9127/2021]

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second 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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