Dinesh Nath @ Deena Nath vs State Of Rajasthan
2023 Latest Caselaw 539 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15158/2022

Dinesh Nath @ Deena Nath S/o Jabbar Nath, Aged About 21 Years, Nimblana, Jalore Kotwali P.s., Jalore, Dist. Jalore. (Lodged In Sub Jail Balotra).

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

----Respondent

For Petitioner(s) : Mr. Jagdish Singh For Respondent(s) : Mr Mukesh Trivedi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2023

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.184/2022 of

Police Station Siwana District Barmer for the offences punishable

under Sections 363, 366, 376[2][n] IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation against the petitioner of abduction of daughter of the

complainant is false. It is submitted that during the investigation,

the police have concluded that the victim was major at the time of

incident. It is also submitted that as a matter of fact, the victim

went with the petitioner as per her own free will, however, her

family members lodged false FIR against the petitioner and

(2 of 2) [CRLMB-15158/2022]

pressurized her to give false statements. It is further submitted

that charge-sheet has been filed and trial of the case will take

time.

Learned Public Prosecutor has opposed the bail application.

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 Dinesh Nath @

Deena Nath S/o Jabbar Nath shall be released on bail in

connection with FIR No.184/2022 of Police Station Siwana District

Barmer 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.

(VIJAY BISHNOI),J Surabhii/90-

Powered by TCPDF (www.tcpdf.org)