Rajasthan High Court - Jaipur
Foolchand vs State Of Rajasthan Through Pp on 23 November, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Cr. Misc. Bail Application No. 15381/2017. Foolchand S/o Shri Jeetmal B/c Dhakad, R/o Dhakad Coloni Ramganjmandi Distt. Kota. (at Present Confined At Central Jail Kota) Versus State of Rajasthan Through P.P. For Petitioner(s) : Shri A.K.Khan For State : Shri Sudesh Saini, P.P. HON'BLE MRS. JUSTICE SABINA Order 23.11.2017 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No. 432/2017 registered at Police Station Ramganjmandi, District Kota, for offence under Section 354, 354B, 342 Indian Penal Code, 1860 and Section 9/10 Protection of Children from Sexual Offences Act, 2012.
As per the prosecution story petitioner had outraged the modesty of a girl aged about 10 years.
Learned counsel for the petitioner has submitted that petitioner is in custody since 29.10.2017. Challan has already been presented in the court and conclusion of trial may take time.
Learned State Counsel, on the other hand, has opposed the petition.
After perusing the statement of the victim recorded under Section 164 Cr.P.C. and keeping in view the facts and circumstances of the present case, it would be just and expedient to order release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. MRG./33