Vinod Kumar S/O Ramswaroop vs State Of Rajasthan
2021 Latest Caselaw 6037 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                17197/2021

Vinod Kumar S/o Ramswaroop, R/o Jatwara Road Sooroth, Tehsil
Hindaun, Dist. Karauli (Raj). (At Present Accused-Petitioner Is
Confined In Sub Jail Bayana, Dist. Bharatpur).
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                  ----Respondent

For Petitioner(s) : Mr. Yogesh Kumar Sharma For State : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No.1176/2019 was registered at Police Station Bayana,

District Bharatpur for offence under Sections 406, 420, 494, 376,

341 & 323 of I.P.C.

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

has turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions and have perused the

statement of prosecutrix recorded in the Court.

6. From perusal of the statement of the prosecutrix in the

(2 of 2) [CRLMB-17197/2021]

Court, it is evident that prosecutrix has turned hostile, hence, 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

ARTI SHARMA /16

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