Rajasthan High Court - Jaipur
Padam Solanki S/O Shri Raghunath ... vs State Of Rajasthan on 3 June, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7599/2019
1. Padam Solanki S/o Shri Raghunath Solanki, R/o Village
Kundariya, P.s. Saranpur, Distt. Dhar M.p. Presently R/o
Nanda Ji Gurjar House, Infront Of Sevan Wonders,
Ballabhbari, P.s. Gumanpura, Kota (Accused Presently
Confined In Distt. Jail Kota)
2. Sonia Solanki W/o Shri Padam Solanki, R/o Village
Kundariya, P.s. Saranpur, Distt. Dhar M.p. Presently R/o
Nanda Ji Gurjar House, Infront Of Sevan Wonders,
Ballabhbari, P.s. Gumanpura, Kota (Accused Presently
Confined In Distt. Jail Kota)
----Petitioners
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 7558/2019 Shashi Sharma@anjali W/o Sanjay Mukharji, R/o Parania, Police Station Bhanwargarh, Distt. Baran, Raj. At Present R/o Near Hanuman Mandir, Police Station Anantpura, Kota Raj. (Presently Confined At )
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent For Petitioner(s) : Mr. NA Naqvi, Sr. Adv. assisted by Mr. Mukesh Kumar Meena, Adv.
For Respondent(s) : Mr.Deshraj Gosingha, PP. HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA (V.J.) Order 03/06/2019 (Downloaded on 26/06/2019 at 11:22:27 PM) (2 of 2) [CRLMB-7599/2019] Both the applications have been filed under Section 439 CrPC in connection with FIR No.63/2019 registered at Police Station Mahila Thana, Kota for the offences under Section 372 and 376 IPC and Section 3, 4, 16 and 17 of Protection of Children from Sexual Offences Act 2012.
The offence alleged against the petitioners is under Section 373 IPC and under Section 3/4 of the POCSO Act, 2012 for having forced the minor child in prostitution. In the statement made by the prosecutrix under Section 164 Cr.P.C. the prosecutrix has mentioned of having been sent to the residence where the accused-petitioners are found to have been residing.
While it is true that another accused Mamta has been released on bail by the coordinate Bench but taking into consideration the seriousness of the offences alleged against the petitioners which affects the society at large, I do not deem it appropriate to release the petitioners on bail at this stage. However, a liberty is granted to the petitioners to move a fresh bail in the changed circumstances.
Accordingly, these bail applications are dismissed with aforesaid liberty.
(SANJEEV PRAKASH SHARMA (V.J.)),J NAVAL KISHOR /83-84 (Downloaded on 26/06/2019 at 11:22:27 PM) Powered by TCPDF (www.tcpdf.org)