Raju Singh vs State
2021 Latest Caselaw 6739 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2222/2021

Raju Singh S/o Sh. Nem Singh @ Nain Singh, Aged About 22 Years, R/o Ramaji Ka Badiya, Naharpura Giri, Sendra Police Station, Pali, Dist. Pali. (Lodged In Sub Jail, Jaitaran).

                                                                  ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. D.S. Udawat

For Respondent(s)        :     Mr. Shrawan Bishnoi, PP

                               Ms. Sonu Rathore for complainant



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

05/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.185/2020 of Police Station Sendra, Distt. Pali for the

offence(s) punishable under Section(s) 342, 376(2)(n),

420, 506 IPC. He/she/they has/have preferred this/these

bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegations of abduction and sexual assault, levelled

against the petitioner, are absolutely false. It is argued

that as a matter of fact, the prosecutrix is a major lady

and she eloped with the petitioner on her own free will

and thereafter got married, however later on, under

(2 of 2) [CRLMB-2222/2021]

pressure of her family members, she has filed this false

FIR after a delay of around one month of the alleged

incident. It is also submitted that petitioner is in judicial

custody, he may be enlarged on bail.

Learned Public Prosecutor as well as learned counsel

for the complainant have opposed the bail application(s).

Having regard to the totality of the facts and

circumstances of the case and after going through the

case diary, without expressing any opinion on the merits

of the case, I deem it just and proper to grant bail to the

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Raju Singh S/o Sh. Nem Singh @ Nain Singh shall be released on bail in connection with FIR

No.185/2020 of Police Station Sendra, Distt. Pali provided

he/she/they execute(s) a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court

for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to

do so till the completion of the trial.

(VIJAY BISHNOI),J

26-msrathore/-

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