Heera Ram vs State
2021 Latest Caselaw 9711 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5911/2021

Heera Ram S/o Shri Bhika Ram, Aged About 22 Years, R/o Kalanau, P.s. Bilara, Distt. Jodhpur (Raj.) (At Present Lodged In Central Jail Jodhpur)

----Petitioner Versus State, Through PP

----Respondent

For Petitioner(s) : Mr. Sumer Singh (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

03/06/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

There is a distinct allegation of the victim/prosecutrix against

the petitioner that he subjected her to rape and also blackmailed

her on the basis of her indecent pictures.

In this background, I am not inclined to enlarge the

petitioner on bail. He is given liberty to renew the prayer for bail

after the statement of the prosecutrix is recorded at the trial. The

trial court shall try to examine her on priority basis.

With the above observations, the instant bail application is

rejected at this stage as being devoid of merit.

(SANDEEP MEHTA),VJ

24-Sudhir Asopa/-

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