Hemant Oard S/O Shri Ram Niwas Oard vs State Of Rajasthan
2022 Latest Caselaw 3666 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

 S.B. Criminal Miscellaneous Bail Application No. 899/2022

Hemant Oard S/o Shri Ram Niwas Oard, R/o Sakatpura Bad Ki
Niche Kunhadi Kota At Present Karni Nagar Nanta Barda Basti
Shivraj Bana Ka Makan Kunhadi Ps Kunhadi Kota Raj. (At Present
Central Jail Kota)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Hari Shanker Gaur For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/05/2022

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.554/2020 was registered at Police Station Kunhadi,

Kota city (Raj.) for offence under Sections 342, 363, 376-D I.P.C.,

Sections 3/4 of POCSO Act and Sections 3 (2)(v) & 3(2)(va) of

SC/ST Act and Section 67(A) of IT Act.

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

prosecutrix has turned hostile. She has not levelled any allegation

against the present petitioner. Bail of co-accused has been allowed

by the Court.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-899/2022]

6. Taking note of the fact that the prosecutrix has turned hostile

and she has not levelled any allegation against the present

petitioner, also taking note of the fact that co-accused has been

enlarged on bail and without commenting on the merits of the

case, I deem it proper to allow the bail application.

7. This 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

all subsequent dates of hearing and as and when called upon to do

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /19

Powered by TCPDF (www.tcpdf.org)