Rajasthan High Court - Jaipur
Mahesh S/O Maliram By Caste Valmiki vs State Of Rajasthan Through Pp on 23 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 9057/2018
Mahesh S/o Maliram By Caste Valmiki , R/o Raipur, Police Station
Patan, District Sikar (Raj.) (Accused Petitioner Presently
Confined In District Jail Sikar)
----Petitioner
Versus
State Of Rajasthan Through Pp , Rajasthan
----Respondent
For Petitioner(s) : Mr. Vikram Yadav For Respondent(s) : Mr. R.R. Singh Rathore, P.P. HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 23/07/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 265/2017 was registered at Police Station Patan District Sikar for offence under Sections 363, 366, 376(2)(Jha) of I.P.C. and Section 3/4 of POCSO Act, 2012.
3. It is contended by counsel for the petitioner that prosecutrix has been declared hostile.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is directed (2 of 2) [CRLMB-9057/2018] that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Amit/162 Powered by TCPDF (www.tcpdf.org)