Rajasthan High Court - Jodhpur
(Amrit Lal vs . State Of Rajasthan) on 1 May, 2014
[1]
S.B.CRIMINAL MISC. BAIL APPLICATION NO.3148/2014
(Amrit Lal Vs. State of Rajasthan)
Date of order : : 01-05-2014
HON'BLE MS.JUSTICE NIRMALJIT KAUR
Mr. Suresh Kumbhat, for the petitioner. Mr. Ashok Upadhyay, Public Prosecutor.
<><><><> The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.438/2013, Police Station Sumerpur, District Pali for the offence under Section 376, 384 IPC.
The allegation is that the petitioner continued to commit rape under the threat of blackmailing. Challan has been filed under Section 376 and 384 IPC. However, no clipping has been recovered. Thus, no offence under Section 384 IPC is found to be made out.
Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Amrit Lal S/o Deva Ram 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.
(NIRMALJIT KAUR), J.
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