Vikram S/O Dhullilal vs State Of Rajasthan
2021 Latest Caselaw 5952 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               14417/2021

Vikram S/o Dhullilal, R/o Vashundhara Colony Jhalrapatan Dist.
Jhalawar Raj. At Present Confined In Dist. Jail Jhalawar Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 71/2020 was registered at Police Station Mahila

Thana, District Jhalawar for offence under Sections 342, 366 &

376-D of I.P.C.

3. It is contended by counsel for the petitioner that statement

of prosecutrix has been recorded. From the statement, it is

evident that prosecutrix and petitioner were engaged. In her cross

examination, she has stated that she had lodged the FIR under

the pressure of her father and she also has mentioned that no

offence was committed with her and she left her home on her own

free will.

4. Learned Public Prosecutor has opposed the second bail

(2 of 2) [CRLMB-14417/2021]

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner and the above noted facts, I deem it proper to allow the

second bail application.

7. This second bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /6

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