Varda Ram Ghanchi vs State Of Rajasthan
2022 Latest Caselaw 8145 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7766/2022

Varda Ram Ghanchi S/o Shri Tulsi Ram, Aged About 70 Years, B/ c Ghanchi R/o 102 Lal Sagar Ps Mandore Jodhpur Presently Riico Colony Abu Road Dist. Sirohi Raj. (Presently Lodged In Dist. Jail Sirohi)

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

----Respondent

For Petitioner(s) : Mr. Rameshwar Dave For Respondent(s) : Mr. S.S. Rajpurohit, P.P.

Mr. Mahendra Choudhary, for the complainant

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

13/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.44/2022 of Police

Station Abu Road, RIICO, District Sirohi for the offences

punishable under Sections 363 and 377 Bof IPC and Section 3/4,

5(I)(m)/6, 11(i)(ii)(vi)/12 of the POCSO Act, 2012. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

petitioner is aged more than 70 years and he has falsely been

implicated in this case. It is also submitted that a false story has

been created by the complainant just to harass and humiliate the

petitioner.

(2 of 2) [CRLMB-7766/2022]

Learned counsel for the complainant did not oppose the

submission made on behalf of the petitioner and the learned Public

Prosecutor is also not in a position to dispute the fact.

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, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Varda Ram

Ghanchi S/o Shri Tulsi Ram shall be released on bail in connection

with FIR No.44/2022 of Police Station Abu Road, RIICO, District

Sirohi provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

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.

(KULDEEP MATHUR), VJ 74-Taruna/-

Powered by TCPDF (www.tcpdf.org)