Pankaj @ Rakesh vs State Of Rajasthan
2021 Latest Caselaw 9552 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6692/2021

Pankaj @ Rakesh S/o Valji, Aged About 28 Years, R/o Punjpur Falan Talaiya, Police Station, Aaspur, Dsitrict Dungarpur (Raj.) (Lodged At District Jail, Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek, Adv.

through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/05/2021

The petitioner has been arrested in connection with FIR

No.29/2021 of Police Station Dovada, District Dungarpur for the

offence punishable under Sections 363, 366, 344, 376(2), 376(3)

IPC and Section 5/6 of POCSO Act. He has preferred this bail

application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the prosecutrix in her

statement recorded under Section 164 Cr.P.C. has specifically

deposed that the petitioner has not committed rape with her.

Challan of the case has already been presented. The accused-

petitioner is in judicial custody and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor has vehemently opposed the bail

application.

(2 of 2) [CRLMB-6692/2021]

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, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Pankaj @ Rakesh S/o Valji

shall be released on bail in connection with FIR No.29/2021 of

Police Station Dovada, District Dungarpur provided he executes a

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 61-MS/-

Powered by TCPDF (www.tcpdf.org)