Sonu Kumar Son Of Mahesh Chand vs State Of Rajasthan
2022 Latest Caselaw 7405 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 15780/2022

Sonu Kumar Son Of Mahesh Chand, Resident Of Village
Namkheda, Police Station Nadbai, District Bharatpur (Raj.) (At
Present Petitioner Is Confined In Sub Jail Bayana, District
Bharatpur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Babu Lal Bairwa, Advocate For Respondent(s) : Mr. Chandragupt Chopra, PP for the State Mr. Balveer Singh Beniwal, Advocate for complainant

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

22/11/2022

This bail application under Section 439 Cr.P.C. has been filed

by petitioner in connection with FIR No.0141/2022 registered at

Police Station Halena, District Bharatpur, wherein he is charged for

offences punishable under Sections 366, 376 (2)(n), 506 of Indian

Penal Code, 1860.

Counsel for the petitioner submits that the prosecutrix has

performed marriage with the petitioner and thereafter under the

pressure of her parents, instant false case has been lodged against

the petitioner. Counsel submits that after investigation, charge-

sheet has been submitted and conclusion of the trial will take its

own time, so indulgence of bail be granted to the petitioner.

(2 of 2) [CRLMB-15780/2022]

Per contra, learned Public Prosecutor as well as the learned

counsel for the complainant opposed the bail application.

Looking to the allegations levelled against the petitioner by

the prosecutrix in her statement recorded under Section 164

Cr.P.C., I do not find it a fit case for grant of bail to the petitioner.

Hence, the present bail application stands dismissed.

However, the petitioner would be at liberty to renew his prayer

for bail after recording the statement of the prosecutrix before the

trial Court.

(ANOOP KUMAR DHAND),J

Mohita /90

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