Rajasthan High Court - Jaipur
Siyaram S/O Murari Lal By Caste Meena vs State Of Rajasthan on 29 July, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 928/2020
Siyaram S/o Murari Lal, R/o Village Bahadko Kuhrd, Tehsil Raini
District Alwar (Raj.)
----Petitioner
Versus
State Of Rajasthan, Through P.P.
----Respondent
For Petitioner(s) : Mr. Poonam Chand Sharma For Respondent(s) : Mr. Riyasat Ali, PP HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 29/07/2020
1. This Criminal Misc. Bail Application has been brought under Section 438 of Cr.P.C. seeking anticipatory bail in connection with F.I.R. No. 257/2018 registered with Police Station Raini, District Alwar, for the offence punishable under Sections 143, 323, 341, 376, 384 of IPC and Sections 5/6 of POCSO Act.
2. It has been submitted on behalf of the petitioner that he has been falsely implicated in this case. There is a dispute regarding division of immovable property between the parties. Due to family enmity, this false FIR has been registered. No custodial interrogation is required. He is ready to co-operate in the investigation.
3. Learned Public Prosecutor has opposed the bail application and has submitted that matter is pending for offence punishable under Sections 376, 384, 120B of IPC and Section 5/6 of POCSO Act and it is also argued that in her statement under (Downloaded on 30/07/2020 at 09:30:16 PM) (2 of 2) [CRLMB-928/2020] Section 164 of Cr.P.C., the victim has made allegations against the present petitioner regarding rape.
4. Heard learned counsel for the petitioner as well as learned Public Prosecutor, perused the case diary and material available on record.
5. Considering the arguments advanced by both the parties, material available on record, looking to the overall facts and circumstances of the case, gravity of the accusation and evidence available on record of the victim, no ground is made out for grant of pre-arrest bail to the petitioner.
6. Accordingly, the bail application is dismissed.
(MANOJ KUMAR VYAS),J PRIYANKA AKODIYA /24 (Downloaded on 30/07/2020 at 09:30:16 PM) Powered by TCPDF (www.tcpdf.org)