Hari Singh vs State Of Rajasthan
2021 Latest Caselaw 7266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2368/2021

Hari Singh S/o Shri Kesar Singh, Aged About 30 Years, Baghana, Uba Bhata, Badiya, Police Station Diwer, District Rajsamand. (At Present Lodged In Sub Jail Jaitaran, District Pali).

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

----Respondent

For Petitioner(s) : Mr. Deepak Menaria For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.224/2020 of Police Station Sendada, District Pali for

the offence(s) punishable under Section(s) 366, 376(2)

(N), 342 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 the prosecutrix solemnized 'nata' marriage with the

petitioner on her own free will and thereafter lived with

him for quite some months, however later on, under

pressure of her ex husband, she has lodged this false FIR

(2 of 2) [CRLMB-2368/2021]

against the petitioner only with the intention to extort

money from him.

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) - Hari Singh S/o Shri Kesar Singh shall be

released on bail in connection with FIR No.224/2020 of

Police Station Sendada, 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

16-msrathore/-

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