Hemant vs State
2021 Latest Caselaw 8353 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3417/2021

Hemant S/o Kishan Lal Suthar, Aged About 25 Years, R/o Sutharo Ki Bhagal, Usarwas, Khamnor Police Station, District Rajsamand.

(Lodged In District Jail, Rajsamand).

----Petitioner Versus State of Rajasthan through P.p.

----Respondent

For Petitioner(s) : Ms. Durga Chouhan 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.69/2017 of Police

Station Khamnor, District Rajsamand for the offences punishable

under Sections 363, 376(2)(n), 354, 341, 452 of IPC and 5(L)/6,

7/8 of POCSO Act & 3(1)(w)(ii), 3(2)(v) of SC/ST Act. He has

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

Learned counsel for the petitioner has submitted that due to

unavoidable circumstances, the petitioner could not attend the

hearings before the trial court. It is submitted that the petitioner

will attend all the hearings before the trial court regularly in

future.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3417/2021]

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- Hemant S/o

Kishan Lal Suthar shall be released on bail in connection with FIR

No.69/2017 of Police Station Khamnor, District Rajsamand

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

24-Arun/-

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