Rahul vs State Of Rajasthan
2021 Latest Caselaw 8349 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3554/2021

Rahul S/o Sh. Shanti Lal, Aged About 23 Years, R/o Vajela, Police Station Ramsagada, Dungarpur (Raj.). (Lodged At District Jail, Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

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.180/2020 of

Police Station Sadar Dungarpur District Dungarpur for the offences

punishable under Sections 366, 376, 344, 368 IPC. He has

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

Learned counsel for the petitioner has submitted that

allegations against the petitioner of abduction and sexual assault

are absolutely false. It is argued that the prosecutrix solemnized

marriage with the petitioner and stayed with him in his house at

Ahemdabad for around a month. It is further submitted that

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

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3554/2021]

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 Rahul S/o Sh.

Shanti Lal shall be released on bail in connection with FIR

No.180/2020 of Police Station Sadar Dungarpur District Dungarpur

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/30-

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