Sonu Mohammad vs State Of Rajasthan
2022 Latest Caselaw 14621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15151/2022

Sonu Mohammad S/o Nanu Mohammad, Aged About 27 Years, R/o Redwas Ps Kotadi Dist. Bhilwara (Presently Lodged In Dist. Jail Bhilwara)

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

----Respondent

For Petitioner(s) : Ms. Sobha Prabhakar For Respondent(s) : Mr. Anil Joshi, AAG Mr. Pallav Sharma, for the complainant

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

13/12/2022

The present Criminal Misc. Bail Application under Section 439

of Cr.P.C. has been preferred by the accused-petitioner Sonu

Mohd. against the order dated 9.11.2022 passed by the learned

Addl. Sessions Judge,(Woman Atrocities Cases), Bhilwara in

relation to FIR No.137/2022, lodged at Police Station Kotadi,

District Bhilwara for the offences under Sections 452, 436 and

376(2)(n) of the IPC and under Section 67 of the Information and

Technology Act.

Learned counsel for the petitioner submits that no offence as

alleged against him has been committed by him and the FIR has

been filed after delay of 10 months and the petitioner is behind

the bars since long, therefore, the indulgence of bail may be

granted to him.

(2 of 2) [CRLMB-15151/2022]

Per contra, learned Public Prosecutor and learned counsel

appearing for the complainant vehemently opposed the bail

application.

Heard learned counsel for the parties and perused the

material available on record.

A perusal of the statement recorded under Section 164 of

Cr.P.C. of the prosecutrix it appears that the accused-petitioner is

cousin brother of the prosecutrix and that the offences alleged

against the petitioner are of serious in nature. Therefore, at this

stage, I do not find it to be a fit case for grant of bail.

Accordingly, the bail application is therefore, rejected.

However, the learned trial court is directed to expedite the trial of

the case.

(MADAN GOPAL VYAS),J 58-CPGoyal/-

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