Ravi vs State
2021 Latest Caselaw 8534 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3654/2021

Ravi S/o Vijayraj, Aged About 18 Years, Bhuriyasani, Tehsil Merta, District Nagaur. (In Judicial Custody At Sub Jail, Merta).

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

----Respondent

For Petitioner(s) : Mr. J.S. Choudhary, Sr. Advocate assisted by Mr. Pradeep Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR/CR

Case No.375/2020 of Police Station Merta City (Nagaur)

for the offence(s) punishable under Section(s) 342, 323,

377, 384, 120-B IPC and Section 67-A of the I.T. 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 levelled against the petitioner to the effect that

he stood as a guard when the other co-accused persons

were committing un-natural sex with the complainant is

absolutely false. It is argued that as a matter of fact, the

complainant and other co-accused persons namely

Shyam Lal and Vijay were friends and they visited

(2 of 2) [CRLMB-3654/2021]

complainant's agricultural farm, where all of them started

fighting and on account of enmity, the said complaint was

filed, in which, the petitioner has falsely been implicated.

It is submitted that charge-sheet has been filed and trial

of the case is likely to take time.

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) - Ravi S/o Vijayraj shall be released on bail

in connection with FIR/CR Case No.375/2020 of Police

Station Merta City (Nagaur) 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

19-msrathore/-

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