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Rajasthan High Court - Jaipur

Praveen@Foreman S/O Shri Suwa Lal vs State Of Rajasthan on 24 February, 2021

Author: Inderjeet Singh

Bench: Inderjeet Singh

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 2675/2021

Praveen@foreman S/o Shri Suwa Lal, Aged About 22 Years, R/o
Latif Ganj Ps Soap Dist. Tonk Raj. (At Present Accused Petitioner
Confined In Dist. Jail Sawai Madhopur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Dharmendra Sharma.

For Respondent(s)        :     Mr. S.S. Ola, P.P.



           HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

24/02/2021

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 417/2020 Registered at Police Station Gangapur City District Sawai Madhopur for the offence(s) under Sections 363, 366A, 354A, 376DA of IPC and Section 5/6, 9/10 & 16/17 of POCSO Act (in FIR) and under Section 363, 366A, 366, 376DA, 120B & 342 of IPC and under Section 5/6 & 16/17 of POCSO Act (in Order).

2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to the statement of the prosecutrix recorded under Section 164 Cr.P.C. no allegation of committing rape has been levelled by her against the accused-petitioner. Counsel further submits that allegation of committing rape with her is against co- accused Hanumaan Bairwa.

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3. Learned Public Prosecutor has opposed the bail application.

4. Considering the material on record and taking into account the facts and circumstances of the case and also considering the statement of the prosecutrix recorded under Section 164 Cr.P.C. and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.

(INDERJEET SINGH),J MG/38 (Downloaded on 25/02/2021 at 10:16:11 PM) Powered by TCPDF (www.tcpdf.org)