Nathulal vs State Of Rajasthan
2021 Latest Caselaw 7657 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3104/2021

Nathulal S/o Sh. Dhanji @ Dhanna, Aged About 52 Years, R/o Bhurakund, Ps Ghantali, Dist. Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

----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

18/03/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.102/2020 of Police Station Ghantali, District

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

376(1), 450 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

allegation of sexually assaulting the prosecutrix, levelled

against the petitioner, is absolutely false. It is argued that

the alleged incident took place on 1.10.2020, however,

complaint with respect to the same was lodged on

19.10.2020 and no explanation has been given for such

delay. It is submitted that charge-sheet has been filed

and trial of the case is likely to take time.

(2 of 2) [CRLMB-3104/2021]

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) - Nathulal S/o Sh. Dhanji @ Dhanna shall be

released on bail in connection with FIR No.102/2020 of

Police Station Ghantali, District Pratapgarh 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

28-msrathore/-

Powered by TCPDF (www.tcpdf.org)