Rajasthan High Court - Jaipur
Robin Singh S/O Jaimal Singh B/C Bheel vs State Of Rajasthan on 18 October, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13969/2019
1. Robin Singh S/o Jaimal Singh B/c Bheel, Aged About 19
Years, R/o Behind Gas Godown Sahabad Ps Sahabad Dist.
Baran Raj. (At Present They Are Confined In Dist. Jail
Baran)
2. Mahendra @ Monty S/o Shri Dashrath B/c Dhanuk, Aged
About 19 Years, R/o Near Bus Stand Sahabad Ps Sahabad
Dist. Baran Raj. (At Present They Are Confined In Dist.
Jail Baran)
3. Ravi S/o Nagu B/c Bheel, Aged About 22 Years, R/o
Sahrana Basti Sahabad At Present Subhghara Ps Sahabad
Dist. Baran Raj. (At Present They Are Confined In Dist.
Jail Baran)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Mahendra Sharma with Mr. Khizer Iqbal Khan For Respondent(s) : Mr. S.K. Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 18/10/2019
1. Petitioners have filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 86/2019 was registered at Police Station Sahabad, District Baran, for offence under Sections 363, 366, 385, 406, 354, 354(A) and 354(GHA) of IPC and Sections 7/8, 9/10 and 11/12 of Protection of Children from Sexual Offences Act, 2012.
3. It is contended by counsel for the petitioners that there is (Downloaded on 23/10/2019 at 09:27:05 PM) (2 of 2) [CRLMB-13969/2019] delay in lodging of FIR. It is also contended that charge-sheet has been filed and conclusion of trial will take time.
4. Learned Public Prosecutor has opposed this bail application. It is contended that statement of prosecutrix who is a child aged 15 years has been recorded under Section 164 Cr.P.C. She has leveled allegations against the petitioners of taking her away by force and kissing her and touching her on wrong places.
5. I have considered the contentions.
6. Considering the contentions put forth by learned Public Prosecutor, I am not inclined to allow the bail application.
7. Criminal Misc. Bail Application is accordingly, dismissed.
8. However, petitioners would be free to move fresh bail application after recording of the statement of prosecutrix.
(PANKAJ BHANDARI),J HEENA/74 (Downloaded on 23/10/2019 at 09:27:05 PM) Powered by TCPDF (www.tcpdf.org)