Nirmal S/O Rukmal Mogya vs State Of Rajasthan
2021 Latest Caselaw 6011 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                16255/2021

1.       Nirmal S/o Rukmal Mogya, Aged About 24 Years, R/o
         Kotdi Ps Anta Dist. Baran Raj. (At Present In Dist. Jail
         Baran)
2.       Harish S/o Rukmal Mogya, Aged About 22 Years, R/o
         Kotdi Ps Anta Dist. Baran Raj. (At Present In Dist. Jail
         Baran)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Jagdish Singh Chauhan For Respondent(s) : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioners have filed this second bail application under

Section 439 of Cr.P.C.

2. F.I.R. No. 10/2021 was registered at Police Station Atru,

District Baran (Raj.) for offence under Section 363 of I.P.C.

3. It is contended by counsel for the petitioners that prosecutrix

has turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Taking note of the fact that prosecutrix has turned hostile

(2 of 2) [CRLMB-16255/2021]

and considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow the second bail application.

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

directed that accused petitioners shall be released on bail provided

each of them 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 they

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 /13

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