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Anil Meena vs The State Of Rajasthan on 14 September, 2022

Bench: Ajay Rastogi, B.V. Nagarathna

     ITEM NO.5                                    COURT NO.9                      SECTION II

                                   S U P R E M E C O U R T O F                 I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                              No(s).    6378/2021

     (Arising out of impugned final judgment and order dated 05-08-2021
     in SBCRMBA No. 9950/2021 passed by the High Court of Judicature for
     Rajasthan, Bench at Jaipur)

     ANIL MEENA                                                                     Petitioner(s)

                                                           VERSUS

     STATE OF RAJASTHAN & ANR.                                                         Respondent(s)

     (IA No. 105825/2021 - APPLICATION FOR EXEMPTION FROM FILING
     ORIGINAL VAKALATNAMA/OTHER DOCUMENT
     IA No. 105823/2021 - EXEMPTION FROM FILING O.T.)

     Date : 14-09-2022 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE AJAY RASTOGI
                           HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                      Mr. Dama Seshadri Naidu,Sr.Adv.
                                            Mr. Namit Saxena, AOR

     For Respondent(s)                      Mr.   Asad Alvi,Adv.
                                            Mr.   Saba A.K.Patel,Adv.
                                            Mr.   D.Vidya N.,Adv.
                                            Mr.   Milind Kumar, AOR

                                            Mr. Jaswant Persoya,Adv.
                                            Mr. Ashish Chauhan,Adv.
                                            Mr. Kumar Dushyant Singh, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

The present petition has been filed seeking pre- arrest bail which was declined by the High Court of Judicature for Rajasthan, Bench at Jaipur by order dated Signature Not Verified 5th August, 2021.

DEEPAK SINGH Date: 2022.09.14 19:13:00 IST Reason: FIR No.750/2016 dated 30th August, 2016 came to be registered at Police Station Pratap Nagar, Jaipur, 1 Rajasthan for offences under Section 376 and 506 IPC read with 3/4 POCSO Act against the petitioner.

We have gone through the complaint filed by the father of the petitioner under Section 200 Cr.P.C. It has come on record that after investigation at one stage closure report was filed by the investigating officer and on her protest petition, the learned Magistrate has taken cognizance of the matter and directed for re- investigation of the case by an order dated 10th October, 2019.

After we have heard learned counsel for the parties without expressing any opinion on merits/demerits of the matter, the petitioner has made out a case for grant of pre-arrest bail.

Ordered accordingly.

In the event of arrest, he shall be released on bail on the terms and conditions to the satisfaction of the trial Court, however, the petitioner shall cooperate participate in the investigation.

With the aforesaid directions, the Special Leave Petition stands disposed of.

Pending applications also stand disposed of.

(ANITA MALHOTRA)                                          (MONIKA DEY)
   AR-CUM-PS                                             BRANCH OFFICER




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