Vinod Savlani vs State Of Rajasthan
2021 Latest Caselaw 8340 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3686/2021

Vinod Savlani S/o Kamlesh Savlani, Aged About 23 Years, By Caste Sindhi, R/o Shiv Shakti Third Pol, Mahamandir First Road, District Jodhpur (Raj.). (Presently Lodged In Central Jail Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. N. A. Rajpurohit For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard learned counsel for the parties and perused the material available on record.

The petitioner(s) has/have been arrested in FIR No.39/2021 of Police Station Sadar Bazar, Jodhpur City East, Distt. Jodhpur for the offence(s) punishable under Section(s) 341, 323, 354, 363, 366, 376(2)(i) IPC read with 120-B IPC and Sections 7/8, 5(i)/6 read with Sections 17 and 18 of the POCSO Act. 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 sexual assault is against co-accused Mohammaed Abu Ubbed @ Sohail. It is further submitted that the petitioner is the worker of the guest house, in which, the above named co-accused has allegedly raped the prosecutrix.

(2 of 2) [CRLMB-3686/2021]

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) - Vinod Savlani S/o Kamlesh Savlani shall be released on bail in connection with FIR No.39/2021 of Police Station Sadar Bazar, Jodhpur City East, Distt. Jodhpur 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

66-msrathore/-

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