Sonu S/O Lakshman Singh vs State Of Rajasthan
2022 Latest Caselaw 597 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                              20529/2021

Sonu S/o Lakshman Singh, Aged About 22 Years, R/o Sogariya
Mohalla Ps Mathura Gate Bharatpur Raj. (At Present Accused Is
Confined In Central Jail Sewar Dist. Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Arvind Sharma for Mr. Ankit Khandelwal, through VC For Complainant(s) : Mr. Anshul Sharma, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

24/01/2022

1. Petitioner has filed this third bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 470/2020 registered at Police Station Mathura

Gate, District Bharatpur for offence under Section 376-D of I.P.C.

and Section 5/6 of POCSO Act.

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

statement of the victim has been recorded. As per her statement,

petitioner did not rape the victim and it is only after the incident

that the victim saw the petitioner standing outside the house.

4. Learned Public Prosecutor and counsel for the complainant

have opposed the third bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-20529/2021]

6. There is no specific statement to the effect that petitioner

has committed any rape and also in cross examination,

prosecutrix stated that she saw the petitioner standing outside the

house after she was being taken away by her dadi, hence, I deem

it proper to allow the third bail application.

7. This third 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/ 6

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