Umashankar @ Saurabh S/O ... vs State Of Rajasthan
2021 Latest Caselaw 2410 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  8253/2021

Umashankar @ Saurabh S/o Ramkhiladi, Aged About 21 Years,
R/o Ratiyapura Ps Masalpur Dist. Karauli Raj. (Presently Confined
In Dist. Jail Karauli)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta, thorugh VC For Complainant(s) Mr. Mukesh Kumar Goyal, through VC For State : Mr. Sher Singh Mahla, PP

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

Judgment / Order

10/06/2021

1. Defect/s pointed out by the registry is/are waived.

2. Petitioner has filed this bail application under Section

439 of Cr.P.C.

3. F.I.R. No. 120/2021 was registered at Police Station Nahila

Thana, Karauli, District Karauli for offence under Section 363 of

I.P.C.

4. It is contended by counsel for the petitioner that prosecutrix

is a major lady. Parties have entered into a compromise.

5. Counsel for the complainant has not disputed the above fact.

6. Learned Public Prosecutor has opposed the bail application.

7. I have considered the contentions.

(2 of 2) [CRLMB-8253/2021]

8. Considering the contentions put forth by counsel for the

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

9. 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 learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI (V.J.)),J

NIKHIL KR. YADAV /31

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