Rajasthan High Court - Jaipur
Iqbal@Irshad vs State Of Rajasthan Through Pp on 8 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 69 / 2018
Iqbal @ Irshad S/o Jhadmal B/c Mev, Aged About 25 Years, R/o
Sadhan Ka Bas, Tan Nagla Banjirka, Police Station Udyog Nagar,
Distt. Alwar (raj.) (presently Accused in Distt. Jail Alwar)
----Petitioner
Versus
State of Rajasthan Through P.P.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Kapil Gupta For Respondent(s) : Mr. R.R. Singh Rathore, PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 08/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.321/2017 was registered at Police Station Udyog Nagar, District Alwar for offence under Section 376 of I.P.C. and Section 3/4 of POCSO Act.
3. It is contended by counsel for the petitioner that the prosecutrix has not stated anything adverse against the present petitioner. She has refused to identify the present petitioner in the Court.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-69/2018]
7. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all subsequent dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI), J.
Arti/77