Rajasthan High Court - Jodhpur
Arjun Singh vs State on 26 August, 2020
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
S.B. Criminal Misc. 2nd Interim Bail Application No. 8825/2020
Arjun Singh S/o Pukhraj, Aged About 21 Years, B/c Mali, R/o
Salawas, Boranada, Jodhpur City (Raj.).
(Behind The Bar Since 26-03-2019 To 22-06-2020 And
Thereafter From 06-07-2020 To Till Date).
(Lodged In Central Jail, Jodhpur)
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Rajesh Choudhary.
For Respondent(s) : Mr. Laxman Solanki, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 26/08/2020 The petitioner has been arrested in connection with F.I.R. No. 88/2019, Police Station Boranada, Jodhpur for the offences punishable under Sections 363, 366A, 376A, 376B of IPC, section 5 (M)/6 of POCSO Act, 2012 and section 3 (2) (V) of SC/ST Act. He has preferred this second interim bail application under Section 439 of Cr.P.C.
Heard learned counsel for the parties. Perused the material on record.
Learned counsel for the petitioner submits that although first interim bail was granted to the petitioner for a period of fifteen days by this court vide order dated 18.06.2020. However, the petitioner was quarantined for a period of 14 days due to (Downloaded on 31/08/2020 at 08:31:44 PM) (2 of 2) [CRLMB-8825/2020] Pandemic of Corona Virus. Thus, he could not care his father who is suffering from multiple ailments. The counsel prays that the petitioner may be enlarged on second interim bail for a period of one month to take care about well being of his father.
Learned Public prosecutor has got verified the factum of illness of petitioner's father and submits that the father of the petitioner is not well and he is suffering from multiple ailments.
Having regard to the totality of the facts and circumstances of the case, this Court deems it just and proper to grant interim bail to the petitioner under Section 439 of Cr.P.C. for a period of 30 days from the date of his actual release.
Accordingly, the second interim bail application filed under Section 439 of Cr.P.C. is allowed and it is directed that petitioner
-Arjun Singh S/o Pukhraj shall be released on interim bail for a period of 30 days from the date of his actual release, provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees:
One Lac Only) along with two sureties of Rs.50,000/- (Rupees:
Fifty Thousand Only) (out of which one of the surety will be of a close family member) each to the satisfaction of the concerned Jail Superitendent on usual conditions. He shall surrender back before the concerned Superintendent Jail after completion of 30 days from the date of his release. The concerned Superintendent Jail shall give a date of his surrender.
(VINIT KUMAR MATHUR),J 35-AnilSingh/-
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