Rinku S/O Shri Gopiram vs State Of Rajasthan
2022 Latest Caselaw 3286 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                               16493/2021

Rinku S/o Shri Gopiram, Aged About 20 Years, R/o Village Tunga,
Tehsil Bassi, P.s. Tunga, District Jaipur. ( Accused Petitioner Is In
J/c At Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Anoop Agarwal For Complainant(s) : Mr. Amitabh Vijaywargia For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/04/2022

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.167/2020 was registered at Police Station Tunga,

District Jaipur for offence under Section 363 I.P.C.

3. It is contended by counsel for the petitioner that there are

contradiction in the statement of victim. It is also contended that

petitioner is also a young boy, aged around twenty years.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the second bail application. It is contended that the

victim is a child, who became pregnant and the pregnancy was

terminated by the order of the Court.

5. I have considered the contentions.

(2 of 2) [CRLMB-16493/2021]

6. Taking note of the fact that the victim is a child, in her

statement she has specifically levelled allegations that she was

raped by the present petitioner and she became pregnant because

of the present petitioner, hence, I do not find any force in the

second bail application.

7. Accordingly, present Criminal Misc. Second Bail Application is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /17

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