Poonam Singh vs State Of Rajasthan
2021 Latest Caselaw 7558 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3051/2021

Poonam Singh S/o Sh. Buda Singh Ravat, Aged About 23 Years, R/o Goma Ka Badia, Kareda Police Station, Dist. Bhilwara. (At Present Lodged In District Jail, Bhilwara).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.154/2020 of

Police Station Kareda District Bhilwara for the offences punishable

under Sections 363, 376D, 120B IPC and 3/4 POCSO Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation of sexual assault is against the co-accused Madan Lal

and not against the petitioner. It is argued that allegation against

the petitioner is to the effect that when the co-accused Madan Lal

has abducted the prosecutrix and sexually assaulted her, the

petitioner was present there along with co-accused Sita. It is

(2 of 2) [CRLMB-3051/2021]

further submitted that co-accused Sita has already been enlarged

on bail.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Poonam Singh

S/o Sh. Buda Singh Ravat shall be released on bail in connection

with FIR No.154/2020 of Police Station Kareda District Bhilwara

provided he executes a personal bond in a 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 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

Surabhii/34-

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