Rajasthan High Court - Jaipur
Vijay Kumar Ray S/O Shri Manni Ray vs State Of Rajasthan on 18 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7907/2021
Vijay Kumar Ray S/o Shri Manni Ray, R/o Vill. Kako Shankarpur
Tehsil Bhairav-Sthan PS Jhajharpur Distt. Madhubani Bihar At
Present R/o As Tenent Jogiyon Ki Dhani Sunder Nagar Near Of
200 Feet Bypass PS Shyam Nagar Jaipur (At Present Confined In
J.c. In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vinod Kumar Gupta, Advocate
(through video conferencing)
For Respondent(s) : Mr. M.K. Sheoran, Public Prosecutor
HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.) Order 18/06/2021 Looking to the situation of Covid-19, defect Nos.2 & 3 are overruled and the learned counsel for the petitioner is directed to remove the defect No.1 pointed by the Office.
This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No. 174/2021 registered at Police Station Shyamnagar, Jaipur Metropolitan for the offence under Sections 363 & 354 of IPC, Section 84 of the J.J. Act and Sections 9 & 10 of the Protection of Children from Sexual Offences Act, 2012.
Learned counsel for the petitioner submits that the petitioner is in custody since 23.04.2021 and he has no criminal (Downloaded on 21/06/2021 at 08:34:10 PM) (2 of 2) [CRLMB-7907/2021] antecedents. Therefore, looking to the facts and circumstances of the case, bail application of the petitioner may kindly be granted.
Learned Public Prosecutor has strongly opposed the bail application.
Heard learned counsel for the parties and perused the material available on record.
Considering the submissions made by learned counsel for the petitioner and taking into consideration overall facts and circumstances of the case; but without expressing any opinion on the merits/demerits of the case, this court deems it just and proper to enlarge the petitioner on bail.
Consequently, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Vijay Kumar Ray S/o Shri Manni Ray 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 (out of which one surety shall be resident of Jaipur District or Metro) to the satisfaction of the learned trial Judge for his appearance before the Court concerned on all the dates of hearing and as and when called upon to do so.
(CHANDRA KUMAR SONGARA (V.J.)),J Ashish Kumar /42 (Downloaded on 21/06/2021 at 08:34:10 PM) Powered by TCPDF (www.tcpdf.org)