Vipul Sharma vs State Of Rajasthan
2021 Latest Caselaw 9747 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7401/2021

Vipul Sharma S/o Kailashchand Prajapat, Aged About 23 Years, Dolpura, P.s Deogarh, District Rajsamand (Presently Lodged At District Jail Rajsamand)

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

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta (through VC) For Respondent(s) : Ms. Anita Gehlot, PP

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

Judgment

07/06/2021

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

There is a distinct allegation of the victim Mst. 'A', who is a

minor girl below 16 years of age that the petitioner seduced her

and then took her to Bombay where she was subjected to sexual

assault. In this background, I am not inclined to enlarge the

petitioner on bail. The petitioner shall be at liberty to file a fresh

bail application in changed circumstances.

With the above observations, the instant application for bail

is rejected as being devoid of merit.

(SANDEEP MEHTA),VJ 39-Sudhir Asopa/-

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