Karampal Singh vs State Of Rajasthan
2021 Latest Caselaw 8161 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3219/2021

1. Karampal Singh S/o Jagjeet Singh, Aged About 23 Years, B/c Sikh, R/o Near Karni Mata Temple, Khara P.s. Jamsar District Bikaner. (At Present Lodged In Central Jail, Bikaner).

2. Tajandeep Singh S/o Paramjeet Singh, Aged About 20 Years, B/c Sikh, R/o Rd 330 Gopalsar Ps Rajiasar District Sri Ganganagar. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Harishanker Shrimali For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.413/2020 of

Police Station Nayasahar District Bikaner for the offences

punishable under Sections 323, 376, 342, 354, 365, 376 (2) (N)

IPC. They have preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioners has submitted that

allegations levelled against the petitioner of abduction and sexual

assault are absolutely false. It is argued that the prosecutrix is a

(2 of 2) [CRLMB-3219/2021]

major married lady and she filed this false complaint against the

petitioner on account of some dispute between their family

members. It is further submitted that there is delay of more than

one month in filing the complainant, for which, no satisfactory

explanation has been given. It is also submitted that charge-sheet

has been filed and trial of the case will take time.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Karampal Singh

S/o Jagjeet Singh and Tajandeep Singh S/o Paramjeet Singh,

shall be released on bail in connection with FIR No.413/2020 of

Police Station Nayasahar District Bikaner provided each of them

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/29-

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