Rajasthan High Court - Jaipur
Amaan @ Aman vs State Of Rajasthan on 31 August, 2015
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Cr Misc Bail Application No.9299/2015 Amaan @ Aman versus State of Rajasthan 31.8.2015 HON'BLE MR. JUSTICE MN BHANDARI Mr Ankit Khandelwal - for petitioner Mr RS Raghav, PP for the State Mr Raj Kumar Goyal for complainant BY THE COURT:
Learned counsel submits that the girl was recovered on the same day. Looking to the aforesaid and as the petitioner is a student of BA Part II he may be granted bail otherwise his career may be ruined. He undertakes not to commit any offence during the period of bail, if granted.
On the other hand, learned PP has opposed the bail application.
After considering rival submissions of the parties and without expressing any opinion on merits of the case, which may otherwise affect outcome of the trial, looking to the facts of this case, I am of the view that the petitioner deserves to be enlarged on bail. Accordingly, bail application under section 439 CrPC is allowed. It is ordered that petitioner Amaan @ Aman may be released on bail in FIR No.491/2015, registered with Police Station - Kaman, Bharatpur, provided he/she furnishes a personal bond in the sum of Rs.50,000/- together with one surety in the like amount to the satisfaction of the learned trial court for his/her appearance before that Court on all subsequent dates of hearing and as and when called upon to do so.
It is, however, made clear that if petitioner commits same or other offence during the period of bail, prosecution would be at liberty to make an application before this court for cancellation of bail.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW