Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mukesh Kumar Samota Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6096 Raj/2

Citation : 2021 Latest Caselaw 6096 Raj/2
Judgement Date : 28 October, 2021

Rajasthan High Court
Mukesh Kumar Samota Son Of Shri ... vs State Of Rajasthan on 28 October, 2021
Bench: Pankaj Bhandari
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 16426/2021

Mukesh Kumar Samota Son Of Shri Ramdev Ram Samota, Aged
About 23 Years, Resident Of Abhyapura, Police Station Ranoli,
District Sikar (Raj.) (At Present Accused In Confined In Center-
Jail Sikar)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through P.p.
                                                                        ----Respondent

For Petitioner(s) : Mr. Sultan Singh Kuri For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 368/2020 was registered at Police Station

Khandela, District Sikar (Raj.) for offence under Sections 363 &

366 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.

6. In view of the fact that prosecutrix has turned hostile, hence,

(2 of 2) [CRLMB-16426/2021]

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 /14

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter