Lokesh Kumar S/O Shri Ramprashad vs The State Of Rajasthan ...
2023 Latest Caselaw 5454 Raj/2

[2023:RJ-JP:26146]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Criminal Miscellaneous Bail Application No.
                            10618/2023

 Lokesh Kumar S/o Shri Ramprashad, Aged About
 25 Years, R/o Banswara, Police Station Lakheri,
 District Bundi, Rajasthan. (Presently Confined In
 Jail Bundi)
                                                         ----Petitioner
                                Versus
 1.      The State Of Rajasthan, Through Pp
 2.      Giriraj Meena S/o Shri Mangi Lal Meena, R/o
         Village Banswara, Tehsil Indragarg, At Present
         R/o Heerapura, Tehsil Nenwa, Police Station
         Karwar, District Bundi, Rajasthan.
                                                   ----Respondents

For Petitioner(s) : Mr. Rajendra Singh Tanwar, Adv.

For                      : Mr. Ganesh Saini, P.P. &
Respondent(s)              Mr. Avtar Singh Rathore, Adv.,
                           for complainant(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 03/10/2023

This bail application has been filed by the

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

bail in FIR No.75/2023 registered at Police Station

Karwar, District Bundi for the offence(s) under

Section(s) 363, 366 & 376(2)(n) of IPC, under

Section(s) 5(L)/6 of POCSO Act and under Section 84

of the J.J. Act

[2023:RJ-JP:26146] (2 of 3) [CRLMB-10618/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that the victim along with her parents have turned

hostile. He also submits that the accused-petitioner

has been 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 as well as the learned counsel for

complainant(s) have 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 Lokesh Kumar S/o Shri

Ramprashad 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

[2023:RJ-JP:26146] (3 of 3) [CRLMB-10618/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /59

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