Rajasthan High Court - Jaipur
Dharamveer Dhangad S/O Rajuram vs State Of Rajasthan on 9 October, 2020
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 8794/2020
Dharamveer Dhangad S/o Rajuram, Aged About 42 Years, R/o
Sheshu, Police Station Bisau, District Jhunjhunu (Raj.) (Presently
Confined In Central Jail Jhunjhunu)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anil Kumar Upman (Through V.C.) For Respondent(s) : Mr. Mangal Singh Saini, PP HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 09/10/2020
1. Matter has come up on application (IA No. 1/20) filed under Section 482 of Cr.P.C. to waive the defect pointed out by the Registry.
2. For the reasons, mentioned in the application, the same is allowed and defect pointed out by the Registry is hereby waived.
3. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 19/2020 Registered at Police Station Bisau District Jhunjhunu for the offence(s) under Sections 354, 354 A of IPC and Section 7,8 of POCSO Act and Section 3 (2) (VA) of the SC/ST Act.
4. Counsel for the petitioner (through video conference) submits that the petitioner is behind the bars since 11.07.2020. (Downloaded on 09/10/2020 at 09:01:21 PM)
(2 of 2) [CRLMB-8794/2020] Charge-sheet has already been filed against the petitioner and conclusion of trial may take long time.
5. Learned Public Prosecutor has opposed the bail application.
6. Considering the contentions put-forth by the counsel for the petitioner (through video conference) and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
7. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Dharamveer Dhangad S/o Rajuram, shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J ashu /88 (Downloaded on 09/10/2020 at 09:01:21 PM) Powered by TCPDF (www.tcpdf.org)