Sharukh Ali vs State Of Rajasthan
2021 Latest Caselaw 7273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1852/2021

Sharukh Ali S/o Ayub Ali, Aged About 19 Years, Aaslu, Dudhwakhas, District Churu (Rajasthan). (At Present Lodged In Jail, Churu).

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

----Respondent

For Petitioner(s) : Mr. Swaroop Singh 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.118/2020 of Police Station Dhudhwakhar, District

Churu for the offence(s) punishable under Section(s)

363, 366-A, 376(2)(N) IPC and Section 5L/6 of the

POCSO Act, 2012. 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

free will and visited with him at Jaipur, Mumbai etc. and

thereafter was apprehended by the police. It is further

submitted that age of the prosecutrix is more than 17

(2 of 2) [CRLMB-1852/2021]

years on the day of incident. It is submitted that charge-

sheet has been filed 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) - Sharukh Ali S/o Ayub Ali shall be released

on bail in connection with FIR No.118/2020 of Police Station Dhudhwakhar, District Churu 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

9-msrathore/-

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