Rajasthan High Court - Jaipur
Goverdhan Singh S/O Shri Bharat Singh vs State Of Rajasthan on 12 January, 2023
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 85/2023
Goverdhan Singh S/o Shri Bharat Singh, Aged About 40 Years,
R/o Near Narsingh Sagar Talab, Sarvodya Basti,p.s. Naya Sahar,
District Bikaner, At Present R/o 1171 Rangoli Garden P.s. Karni
Vihar, District Jaipur, At Present Office At D-3, B-1, B-2,
Navlakha Apartment, Bharatmata Path, C-Scheme, P.s.
Vidhayakpuri, Jaipur. ( At Present In Central Jail Jaipur)
----Accused/Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Ravindra Singh Shekhawat Mr. Ajit Singh Mr. Prameshwar Lal Pilania For Respondent(s) : Mr. R.P. Singh, AAG assisted by Mr. Jaivardhan Singh Shekhawat Mr. Ghan Shaym Singh Rathore, GA cum AAG assisted by Mr. Santosh S. Shekhawat Mr. Atul Sharma, P.P. HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 12/01/2023 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.238/2022 registered at Police Station Vidhayak Puri District Jaipur City (South) for the offence(s) under Section(s) 292 IPC & Section 15 of the POCSO Act and later on for the offences under Sections 292 IPC, Section 15 of the POCSO Act and Sections 67(2) (B) of the IT Act.
It is contended by learned counsel for the petitioner that he has falsely been implicated in this case wherein, the FIR has been (Downloaded on 12/01/2023 at 11:50:08 PM) (2 of 2) [CRLMB-85/2023] lodged based on his interrogation note in another case. He submitted that the petitioner is in custody since 21.12.2022, investigation as against him is complete, the maximum sentence in case of conviction is seven years and prayed for his release on bail.
Learned Additional Advocate General assisted by learned Government Advocate cum Additional Advocate General opposed the prayer.
Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegations against him, the material on record, severity of punishment and his length of custody and the fact that trial of the case may take time; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Goverdhan Singh S/o Shri Bharat Singh shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.
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