Nandlal @ Nandaram vs State
2021 Latest Caselaw 7270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2084/2021

Nandlal @ Nandaram S/o Hiralal, Aged About 27 Years, Takiyo Ka Bhilwara, Gogunda, P.s. Gogunda, District Udaipur, Rajasthan. (At Present Lodged At Udaipur Jail).

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

----Respondent

For Petitioner(s) : Mr. Anil Gupta, Mr. Pritam Joshi 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.02/2021 of Police Station Gogunda, District Udaipur

for the offence(s) punishable under Section(s) 354, 376,

511 IPC and Section 7/8 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

allegation of outraging modesty of the prosecutrix,

levelled against the petitioner, is absolutely false. It is

submitted that petitioner and the prosecutrix were known

to each other and when her relatives saw them in a

compromising condition, they pressurized her to file this

false FIR against him.

(2 of 2) [CRLMB-2084/2021]

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, 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) - Nandlal @ Nandaram S/o Hiralal shall be

released on bail in connection with FIR No.02/2021 of

Police Station Gogunda, District Udaipur 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

10-msrathore/-

Powered by TCPDF (www.tcpdf.org)