Karan Singh vs State Of Rajasthan
2021 Latest Caselaw 7267 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2255/2021

Karan Singh S/o Shri Abhay Singh, Aged About 26 Years, By Caste Rajput, R/o Bhato Ka Minnana, Police Station Nikumbh, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

----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.64/2020 of Police Station Nikumbh, District

Chittorgarh for the offence(s) punishable under

Section(s) 363, 366, 376, 376(2)(N) IPC and Sections

5/6(J)(ii), 5/6 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

allegations of abduction and sexual assault, levelled

against the petitioner, are absolutely false. It is argued

that the prosecutrix went with the petitioner on her own

(2 of 2) [CRLMB-2255/2021]

free will, however, her mother has lodged this false FIR

against him.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case; after going through the case

diary, particularly the statements of the prosecutrix

recorded under Sections 161 and 164 CrPC wherein, she

has admitted that she went with the petitioner on her

own free will and solemnized marriage with him, 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) - Karan Singh S/o Shri Abhay Singh shall be

released on bail in connection with FIR No.64/2020 of

Police Station Nikumbh, District Chittorgarh 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

15-msrathore/-

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