Vikas vs State Of Rajasthan
2022 Latest Caselaw 5697 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4768/2022

Vikas S/o Shri Maganlal, Aged About 19 Years, R/o Manpuri P.S. Danpur District Banswara.

(At Present Lodged In District Jail Pratapgarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Chandra Purohit. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No. 352/2021, Police Station Pratapgarh, District Pratapgarh, for

the offences punishable under Sections 342, 363, 366, 376 I.P.C.

Learned counsel for the petitioner submits that prosecutrix

resided with the petitioner for about two years and during that

period she did not raise any hue and cry. If anything happened,

that was with the consent of prosecutrix. Challan of the case has

already been presented. The accused-petitioner is in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has vehemently opposed the bail

application.

(2 of 2) [CRLMB-4768/2022]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Vikas S/o Shri Maganlal,

shall be released on bail in connection with F.I.R. No. 352/2021,

Police Station Pratapgarh, District Pratapgarh, provided he

executes a personal bond in the sum of Rs.1,00,000/- with two

sound and solvent surety of Rs. 50,000/- each to the satisfaction

of learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(MANOJ KUMAR GARG),J 37-prashant/-

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