Deenu @ Deena @ Deendayal Son Of ... vs State Of Rajasthan ...
2023 Latest Caselaw 2004 Raj/2

[2023/RJJP/002383]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           1301/2023

Deenu @ Deena @ Deendayal Son of Shri Kishan
Singh @ Krishna, Resident Of Sukhe Ka Pura, Police
Station Kanchanpur, District Dholpur (At Present
Confined In District Jail Dholpur)
                                                        ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Anil Jain, Adv., with Mr. Udit Sapra, Adv.

For                     : Mr. Mangal Singh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/02/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.177/2022 registered at Police Station

Kanchanpur, District Dholpur for the offence(s) under

Section(s) 363, 366-A, 376 & 456 IPC and under

Section(s) 3/4 of POCSO Act.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

[2023/RJJP/002383] (2 of 2) [CRLMB-1301/2023]

the prosecutrix has turned hostile. He also submits

that the accused-petitioner is in judicial custody since

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Deenu @ Deena @ Deendayal

S/o Shri Kishan Singh @ Krishna shall be released

on bail, provided he furnishes a personal bond in the

sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /86

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