Rajasthan High Court - Jaipur
Shaif Ali Kahan S/O Mukhtar Ali Khan vs State Of Rajasthan on 20 January, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 26/2021
Shaif Ali Kahan S/o Mukhtar Ali Khan, R/o Navia Ka Badh Ps
Sadar Gangapur City Sawai Madhopur Raj. (Accused Petitioner Is
In Dist. Jail Sawai Madhopur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Prem Shanker Sharma, Adv.
For Respondent(s) : Mr. Riyasat Ali, PP
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
20/01/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 184/2020 Registered at Police Station Sadar, Gangapur City, District Sawai Madhopur for the offence(s) under Sections 354A, 354C, 354D, 379, 452, 506, 143, 323 of IPC and Section 11/12 of POCSO Act, 2012 and Section 67a & 67b of Information Technology Act, 2000 (In FIR) and for the offences under Sections 354A, 354C, 354D, 509, 506, 341, 323, 34 of I.P.C. and under Section 11/12, 7/8 of POCSO Act, 2012 and Section 67a & 67b of Information Technology Act, 2000 (In order).
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that allegation against the petitioner is that he has taken the photographs of the victim while she was going to school and the (Downloaded on 21/01/2021 at 09:37:40 PM) (2 of 2) [CRLMB-26/2021] petitioner is behind the bars since 23.10.2020. Counsel further submits that challan has already been presented in the court and conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J JYOTI /2 (Downloaded on 21/01/2021 at 09:37:40 PM) Powered by TCPDF (www.tcpdf.org)