Rajasthan High Court - Jaipur
Hemraj Sain vs State Of Rajasthan Through Pp on 24 May, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 6478/2018
Hemraj Sain S/o Shri Shankar Lal B/c Nai, R/o Dheenwas Police
Station Sadar Neem Ka Thana, Distt. Sikar (Raj.) (At Present In
Distt. Jail, Sikar)
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : None present For Respondent(s) : None present HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 24/05/2018
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 Sadar Neem Ka Thana (Sikar) for offence under Sections 363, 376 D, 376(2)(D) of I.P.C. and Section 5/6 of Protection of Children from Sexual Offences Act, 2012.
3. I have perused the record.
4. From perusal of the record, it is revealed that the allegation in the F.I.R. pertains to rape of a fourteen year old child who in her statement under Section 164 Cr.P.C. has levelled allegation against present petitioner.
5. The criminal misc. bail application is, accordingly, rejected.
6. However, petitioner would be free to move fresh bail (2 of 2) [CRLMB-6478/2018] application after recording of the statement of prosecutrix.
(PANKAJ BHANDARI),J Arti/85