Bharat Kumar vs State
2021 Latest Caselaw 7002 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3437/2021

Bharat Kumar S/o Babulal, Aged About 26 Years, R/o Village Dadai, P.s. Rani, Dist. Pali, Rajasthan. (Lodged At Pali Jail).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahaveer Singh

For Respondent(s) : Mr. Vikram Sharma, PP

Mr. Naresh Khatri for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.01/2021 of Police Station Rani, District Pali for the

offence(s) punishable under Section(s) 366-A, 363, 343,

109/34 and 120-B IPC and 16/17 of the POCSO Act.

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

as per the charge-sheet, allegations of abduction and

sexual assault is against co-accused Amraram, however,

allegation against the petitioner is to the effect that he

helped co-accused Amraram in commission of crime. It is

(2 of 2) [CRLMB-3437/2021]

submitted that charge-sheet has been filed and trial of

the case is likely to take time.

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, 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) - Bharat Kumar S/o Babulal shall be

released on bail in connection with FIR No.01/2021 of

Police Station Rani, District 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

61-msrathore/-

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