Jangbahadur vs State Of Rajasthan
2021 Latest Caselaw 7059 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14421/2020

Jangbahadur S/o Sh. Lalgiridas, Aged About 16 Years, By Caste Das, R/o Bhagwatipur Andama Post - Lehariya Sahrai Police Station Fokhla, District Darbhanga, Bihar, At Present Gali No. 4, Ward No. 3, Khada Basti, Behind Tower, Near Shani Temple, Purani Abadi, Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Gyan Jyoti Gupta For Respondent(s) : Mr. A.R. Choudhary, PP

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.128/2019 of Police Station Mahila, Sri Ganganagar for

the offence(s) punishable under Section(s) 376-AB IPC

and Section 5(M)/6 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

from the statements of the complainant, it is clear that

the petitioner had touched private part of the minor girl

accidentally. It is submitted that the petitioner had no

intention to commit the crime and as he was known to

(2 of 2) [CRLMB-14421/2020]

the parents of minor girl, he used to visit their house and

by chance touched her private part, however, due to

misunderstanding, this case has been filed against him. It

is submitted that petitioner is in custody since long and

trial of the case is likely to take time.

Learned Public Prosecutor has 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) - Jangbahadur S/o Sh. Lalgiridas shall be

released on bail in connection with FIR No.128/2019 of

Police Station Mahila, Sri Ganganagar 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

2-msrathore/-

Powered by TCPDF (www.tcpdf.org)