Chhatrapal Singh vs State Of Rajasthan
2021 Latest Caselaw 7944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3854/2021

Chhatrapal Singh S/o Late Shri Bhuraram, Aged About 26 Years, R/o Sauo Ki Dhani, Bhojasar, Barmer.

(At Present Lodged In Central Jail, Jodhpur.)

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

----Respondent

For Petitioner(s) : Mr. D.K. Godara For Respondent(s) : Mr. A.R. Choudhary, PP For Complainant(s) : Mr. S.S. Khatri

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/03/2021 Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.97/2020 of Police

Station Kudi Bhagtasni, District Jodhpur for the offences

punishable under Sections 354(D)(II) IPC and Sections 67 and 67-

A of the IT Act. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

charge-sheet has been filed against the petitioner. It is further

submitted that the petitioner will file an undertaking before the

trial court to the effect that he will not indulge in similar kind of

activities with the complainant or any other lady in future.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently opposed the bail application and

(2 of 2) [CRLMB-3854/2021]

submitted that since action of the petitioner is unpardonable, he

may not be enlarged on bail.

Having regard to the totality of the facts and circumstances

of the case and having gone through the charge-sheet, without

expressing any opinion on the merits of the case, I deem it

appropriate to enlarge the petitioner on bail subject to the

condition that he will not indulge in similar kind of activities with

the complainant or any other lady in future.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Chhatrapal

Singh S/o Late Shri Bhuraram shall be released on bail in

connection with FIR No.97/2020 of Police Station Kudi Bhagtasni,

District Jodhpur provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-

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.

It is made clear that the complainant is free to move an

application for cancellation of bail granted to the petitioner, if he

indulges in similar kind of activities in near future.

(VIJAY BISHNOI),J

91-Arun/-

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