Lalit Singh @ Naina S/O Late Sh. ... vs The State Of Rajasthan
2021 Latest Caselaw 6107 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                              12879/2021

Lalit Singh @ Naina S/o Late Sh. Bhanwar Singh, Aged About 21
Years, R/o Pipli Nagar Ps Devgarh Dist. Rajsamandh Raj.
Presently Accused Petitioner Confined In Central Jail Ajmer
                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Rajuram Panwar For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No.113/2021 was registered at Police Station Jawaja

Ajmer for offence under Sections 363 & 342 of I.P.C.

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

in her statement recorded under Section 164 Cr.P.C. has not

levelled any allegation with regard to rape against the present

petitioner. Petitioner is a young boy, aged twenty one years.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. In view of the fact that prosecutrix in her statement recorded

under Section 164 Cr.P.C. has not levelled any allegation with

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regard to rape, I deem it proper to allow the bail application.

7. This 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 /24

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