Rajasthan High Court - Jodhpur
Robin Singh @ Raj vs State Of Rajasthan on 28 June, 2019
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7158/2019
Robin Singh @ Raj S/o Hukam Singh, Aged About 20 Years, By
Caste Rajput, R/o Gantipura, Balotra, Tehsil Pachpadra, District
Barmer. (Raj.) (Presently Lodged At District Jail, Barmer)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Vineet Jain
For Respondent(s) : Mr. Muktiyar Khan PP assisted by
Mr. Ravindra Khichi
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
(VACATION JUDGE) Order 28/06/2019 The petitioner has been arrested in connection with FIR No. 211/2019 of Police Station Balotra, Distt. Barmer for the offences punishable under Sections 363, 366A & 376/120-B of IPC and Section 3 read with Section 4 of POCSO Act. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that according to the statement of prosecutrix no allegation of committing rape against the present petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 28/06/2019 at 10:01:40 PM)
(2 of 2) [CRLMB-7158/2019] Heard learned counsel for the petitioner and learned Public Prosecutor and perused the material available on record.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Robin Singh @ Raj S/o Hukam Singh shall be released on bail in connection with FIR No. 211/2019 of Police Station Balotra, Distt. Barmer provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(MANOJ KUMAR GARG), VJ 34-Anshul/-
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