Rajasthan High Court - Jaipur
Sohan Singh @ Ravi Son Of Raju Singh, By ... vs State Of Rajasthan Through Pp on 19 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Bail No. 8801/2018
Sohan Singh @ Ravi Son Of Raju Singh, By Caste Jat , Resident
Of Pali, Police Station, Suroth, District Karauli (Rajasthan)
(Presently confined in Jail at Karauli)
----Petitioner
Versus
State Of Rajasthan Through Pp , Raj.
----Respondent
For Petitioner(s) : Mr.Rajneesh Gupta For Respondent(s) : Mr.R.R.Singh Rathore,PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 19/07/2018
1. Petitioner has filed this second bail application under Section 439 of Cr.P.C.
2. F.I.R. No.167/2017 was registered at Police Station Suroth, District Karauli for offence under Sections 363, 366, 376 I.P.C. & Section 4,6 & 7 of POCSO Act.
3. It is contended by the counsel for the petitioner that prosecutrix has turned hostile.
4. Learned Public Prosecutor has opposed the second bail application.
5. I have considered the contentions.
6. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the second bail application.
(2 of 2) [CRLMB-8801/2018]
7. This second bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and 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 to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI),J Teekam/73 Powered by TCPDF (www.tcpdf.org)