Rajasthan High Court - Jodhpur
Dinesh @ Deen Dayal vs State Of Rajasthan on 16 September, 2020
Author: Devendra Kachhawaha
Bench: Devendra Kachhawaha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7857/2020
Dinesh @ Deen Dayal S/o Sh. Parmeshwar Lal, Aged About 25
Years, R/o Beedasar Tehsil Beedasar, Dist. Churu.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. R.S Gill through VC
For Respondent(s) : Mr. Mukhtiyar Khan, P.P.
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order 16/09/2020 Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur from 14.09.2020 to 01.10.2020 shall be only through video conferencing.
Heard the learned counsel for the petitioner appearing through video calling and the learned Public Prosecutor in-person.
This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.7/2020 Police Station Beedasar, Tehsil Beedasar, Distt. Churu for the offences under Sections 363, 366, 354, 120B and 376G of IPC and 3/4 of POCSO Act.
Learned Public Prosecutor has opposed the bail application. Having regard to the nature of accusation, the gravity of the offence, material on record in support thereof and taking into consideration the totality of the facts and circumstances of the (Downloaded on 16/09/2020 at 08:52:24 PM) (2 of 2) [CRLMB-7857/2020] present case, without expressing any opinion on the merits of the case, I am not inclined to extend protection under Section 438 Cr.P.C. to the petitioner. Accordingly, the application preferred by the petitioner under Section 438 Cr.P.C. is hereby rejected.
However, the learned counsel for the petitioner seeks ten days time to surrender before the concerned court, which may consider his bail application on the same day.
Taking into consideration the facts and circumstances of the present case, in the interest of justice, it is directed that if the petitioner Dinesh @ Deen Dayal S/o Sh. Parmeshwar Lal surrenders and moves bail application in connection with F.I.R. No.7/2020 Police Station Beedasar, Tehsil Beedasar, Distt. Churu, before the concerned court within ten days from today, the court concerned shall consider his regular bail application, if filed, preferably on the same day in accordance with law.
(DEVENDRA KACHHAWAHA),J 46-akshay/-
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