Rawta Ram vs State
2021 Latest Caselaw 7058 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2834/2021

Rawta Ram S/o Chunaji, Aged About 52 Years, Dabiya Fali, Sangna, Tehsil Aburoad, District Sirohi. (At Present Lodged In Sub Jail, Aburoad).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Jawan Singh Rao For Respondent(s) : Mr. AR Choudhary For Complainant(s) : Mr. Richin Surana

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.52/2021 of Police

Station Aburoad Sadar District Sirohi for the offences punishable

under Sections 363, 366, 376 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner of abduction and sexual assault

are absolutely false. It is argued that the prosecutrix is a major

married lady and allegation of sexual assault has not been

corroborated by the medical report. It is also submitted that the

FIR has been filed after a delay of three days of the incident. It is

(2 of 2) [CRLMB-2834/2021]

further submitted that the said complaint has been filed due to

political enmity.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Rawta Ram S/o

Chunaji shall be released on bail in connection with FIR

No.52/2021 of Police Station Aburoad Sadar District Sirohi

provided he executes a personal bond in a 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 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

Surabhii/17-

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