Rajasthan High Court - Jaipur
Manish Khatik vs State Of Rajasthan Through Pp on 3 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 3921/2018
Manish Khatik S/o Radheshyam B/c Khatik, R/o Ruparel Tindhar,
Police Station Mandawar District Jhalawar, Raj. (At Present In
District Jail, Jhalawar).
----Petitioner
Versus
State Of Rajasthan Through Pp.
----Respondent
For Petitioner(s) : Ms.Akanksha Saxena For Respondent(s) : Mr.R.R.Singh Rathore,PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 03/04/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.21/2018 was registered at Police Station Mandawar, District Jhalawar for offence under Sections 354, 354A, 354B, 354C, 354D I.P.C. and Section 7/8 of POCSO Act.
3. It is contended by the counsel for the petitioner that there is delay of about 9-10 months in lodging of FIR. Petitioner is not required for further investigation.
4. Learned Public Prosecutor has opposed the 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 bail application.
7. This bail application is accordingly allowed and it is ordered (2 of 2) [CRLMB-3921/2018] 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/46