Rajasthan High Court - Jaipur
Lokesh S/O Mukesh Bairwa B/C Bairwa vs State Of Rajasthan on 24 August, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
17045/2019
Lokesh S/o Mukesh Bairwa, Aged About 20 Years, R/o Vill. Kustla
Ps Rawanjna Dunjar Dist. Sawaimadhopur (Accused In Dist. Jail
Sawaimadhopur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. R R Goyal through video conferencing For State : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 24/08/2020
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.196/2019 was registered at Police Station Rawanjna Dunjar, Distt. SawaiMadhopur for offence under Section 363 of I.P.C. and Section 17/18 of POCSO Act, 2012.
3. No ground is made out for entertaining the misc. bail application as learned Public Prosecutor contends that prosecutrix is aged sixteen years and in her statement recorded under Section 164 Cr.P.C. she has levelled allegation with regard to rape against the petitioner.
4. Accordingly, Criminal Misc. Bail Application is dismissed. (Downloaded on 25/08/2020 at 09:00:17 PM)
(2 of 2) [CRLMB-17045/2019]
5. However, petitioner would be free to move fresh bail application after recording of the statement of prosecutrix in the Court.
(PANKAJ BHANDARI),J ARTI SHARMA /5 (Downloaded on 25/08/2020 at 09:00:17 PM) Powered by TCPDF (www.tcpdf.org)