Rajmal vs State Of Rajasthan
2021 Latest Caselaw 9722 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4077/2021

Rajmal S/o Naru, Aged About 32 Years, R/o Gothada, P.s. Parsola, Dist. Pratapgarh (Raj.). (Presently Lodged In District Jail, Pratapgarh).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Manish Pitaliya (through VC) For Respondent(s) : Mr. Gaurav Singh, PP

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

Judgment

04/06/2021

Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.

Learned Public Prosecutor submits that in the statement of the prosecutrix Mst 'K' recorded under Section 164 Cr.P.C., she has specifically attributed allegations of sexual assault to the petitioner Having regard to the nature and gravity of allegations, at this stage, I am not inclined to enlarge the petitioner on bail. The trial court is directed to record the statement of the victim on a priority basis preferably within next thirty days whereafter the petitioner shall be at liberty to file a fresh bail application.

With the above observations and liberty, the instant application for bail is dismissed at this stage.

(SANDEEP MEHTA), VJ 5-Sudhir Asopa/-

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