Rajasthan High Court - Jaipur
Sonu S/O Shri Bhagwan Das vs State Of Rajasthan on 29 May, 2020
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
5482/2020
Sonu S/o Shri Bhagwan Das, R/o Shivnagar Pokhra Ps Nihalganj
Dist. Dholpur Raj.
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. Rahul Agarwal (through video conferencing) For Respondent(s) : Mr. Pankaj Agarwal for the State HON'BLE MRS. JUSTICE SABINA Judgment / Order 29/05/2020 Petitioner has filed this petition under Section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No.104/2020 registered at Police Station Nihalganj District Dholpur for offence under Section 374 Indian Penal Code, 1860 and Section 75, 79 of Juvenile Justice (Care and Protection of Children) Act, 2015 and Section 3, 14 of Child Labour Act, 1986.
Learned counsel for the petitioner has submitted that the child involved in the present case is a nephew of the petitioner. Father of the child has also given affidavit in favour of the petitioner. Petitioner is ready to join investigation.
Learned State Counsel has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on anticipatory bail.
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(2 of 2) [CRLMB-5482/2020] Accordingly, without expressing any opinion on merits of the case, this petition is allowed. In the event of arrest, petitioner be admitted to bail subject to satisfaction of the Arresting Officer. Petitioner shall join investigation as and when required by the police and shall not leave the country without prior permission of the Court. Petitioner shall not tamper with the prosecution evidence.
(SABINA),J Mohita /54 (Downloaded on 29/05/2020 at 09:05:17 PM) Powered by TCPDF (www.tcpdf.org)