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Rajasthan High Court - Jaipur

Rajkumar Son Of Prakash, By Caste ... vs State Of Rajasthan on 26 March, 2019

Author: Inderjeet Singh

Bench: Inderjeet Singh

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail No. 2220/2019

Rajkumar Son Of Prakash, By Caste Meghwal, R/o Gram Notada
Bhopad, Police Station Taleda, District Bundi Raj. (At Present
Confined At District Jail-Bundi)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Sudarshan Kumar Laddha For Respondent(s) : Mr. Bhawani Shankar Sharma, PP Mr. Sudesh Saini for the complainant HON'BLE MR. JUSTICE INDERJEET SINGH Order 26/03/2019

1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.33/2019 Registered at Police Station Taleda District Bundi for the offence(s) under Sections 363, 366A and 376 of Indian Penal Code and Section 3/ 4 of Pretection of Children from Sexual Offences Act, 2012.

2. Counsel for the petitioner submits that the petitioner and prosecutrix are students and according to class 10 th marksheet the age of prosecutrix is 19 years and petitioner has been falsely implicated in this matter.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of (Downloaded on 30/06/2019 at 08:57:07 AM) (2 of 2) [CRLMB-2220/2019] the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Rajkumar Son Of Prakash shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(INDERJEET SINGH),J Jatin/8 (Downloaded on 30/06/2019 at 08:57:07 AM) Powered by TCPDF (www.tcpdf.org)