Hanish Mohammad @ Shanu Khan S/O ... vs State Of Rajasthan
2021 Latest Caselaw 2411 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                  8013/2021

Hanish Mohammad @ Shanu Khan S/o Shri Lal Mohammad, R/o
Indra Colony Talera Dist. Bundi Raj.
                                                                      ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka through VC For Respondent(s) : Mr. Mangal Singh Saini, PP

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

Judgment / Order

10/06/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.53/2021 was registered at Police Station,

Kaithoonipol Kota City for offence under Sections 376(2), 292, 366

I.P.C. and Sections 67, 67(A), 84© of Information Technology Act.

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

prosecutrix is a married lady who was in consensual relationship

with the petitioner.

4. Counsel for the petitioner has drawn my attention towards

the various photographs of petitioner with the prosecutrix which

points towards consensual relationship between the two.

5. Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-8013/2021]

6. I have considered the contentions.

7. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

8. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Kaithoonipol Kota City in F.I.R.

No. 53/2021 is directed that in the event of arrest of the petitioner he 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 his satisfaction on the following conditions:-

(I). that the petitioner shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade him from disclosing such facts

to the Court or any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the Court.

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

ARTI SHARMA /28

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