Rajkumar S/O Foolsingh vs State Of Rajasthan ...
2023 Latest Caselaw 1462 Raj/2

[2023/RJJP/001432]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                               18478/2022

Rajkumar S/o Foolsingh, Aged About 20 Years, Resident Of
Kanwa Police Station Manoharthana District Jhalawar(Raj) (At
Present Confined In District Jail, Jhalawar(Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s)          :    Mr. Rohit Khandelwal
For Respondent(s)          :    Mr. Mahendra Meena, PP



          HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

03/02/2023

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

2. F.I.R. No.155/2022 was registered at Police Station Manohar

Thana, District Jhalawar for the offence/s mentioned therein.

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

inordinate delay in lodging of F.I.R. There is no allegation of rape

in the statement recorded under Section 164 Cr.P.C. The petitioner

has falsely been implicated in this case as he has nothing to do

with the alleged incident. The petitioner is behind the bars

27.06.2022 and no purpose will be served in keeping him behind

the bars. Further detention of the petitioner is not warranted for

interrogation and recovery purposes. Trial of the case is likely to

take considerable time.

4. Learned Public Prosecutor has opposed the bail application.

[2023/RJJP/001432] (2 of 2) [CRLMB-18478/2022]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner(s) and also looking to the fact that in the statement

recorded under Section 164 Cr.P.C., there is no allegation of rape

against the present petitioner but without making any opinion on

the merits and demerits 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/she/each of them 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/she/each

of them 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.

(GANESH RAM MEENA),J

ARTI SHARMA /91

Powered by TCPDF (www.tcpdf.org)