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Rajasthan High Court - Jaipur

Ram Singh S/O Shri Ram Prasad B/C Gurjar vs State Of Rajasthan on 1 August, 2019

Author: Inderjeet Singh

Bench: Inderjeet Singh

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 10106/2019

Ram Singh S/o Shri Ram Prasad B/c Gurjar, Aged About 25
Years, R/o Vill. Ekal Singha Ps Kekri Dist. Jaipur At Present
Confined In Central Jail Ajmer
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent
For Petitioner(s)         :     Mr. Rakesh Kumar
For Respondent(s)         :     Mr. S.S. Ola, PP
                                Mr. R.R. Goyal, for the complainant



            HON'BLE MR. JUSTICE INDERJEET SINGH

                                     Order

01/08/2019

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 316/2019 Registered at Police Station Kekri, District Ajmer for the offence(s) under Sections 363, 354, 354GHA, 376/511 IPC and Section 7/8 POSCO Act.

2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the allegation against the petitioner is that he has tried to commit rape with the prosecutrix and no criminal case except the present one is pending against the petitioner.

3. Learned Public Prosecutor assisted by counsel for the complainant has opposed the bail application. (Downloaded on 29/08/2019 at 09:53:09 PM)

(2 of 2) [CRLMB-10106/2019]

4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Ram Singh S/o Shri Ram Prasad shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(INDERJEET SINGH),J ANAND TANWAR /86 (Downloaded on 29/08/2019 at 09:53:09 PM) Powered by TCPDF (www.tcpdf.org)