Citation : 2021 Latest Caselaw 2511 Raj/2
Judgement Date : 29 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
7141/2021
Krishan Kumar S/o Shri Leela Ram, R/o Nayan Ps Nangal
Choudhary Dist. Rewari Haryana (Accused Presently Confined In
Jail Alwar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Deepak Soni, through VC For State : Mr. Mangal Singh Saini, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
29/06/2021
1. Petitioner has filed this bail application under Section
439 of Cr.P.C.
2. F.I.R. No. 417/2020 was registered at Police Station Bansur,
P.S. District Bhiwadi District Alwar for offence under Section 376 of
I.P.C. and Section 5(L)6 of POCSO Act and Sections 3(2)(V) of
SC/ST Act and 67-B of I.T. Act.
3. It is contended by counsel for the petitioner that prosecutrix
is a married lady. There is an inordinate delay in lodging of FIR.
No obscene material has been recovered by the police.
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
(2 of 2) [CRLMB-7141/2021]
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 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),J
NIKHIL KR. YADAV /22
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