Rajasthan High Court - Jaipur
Manoj S/O Subhash vs State Of Rajasthan on 16 October, 2020
Author: Sabina
Bench: Sabina
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 3rd Bail Application No.
11146/2020
Manoj S/o Subhash, R/o Aroda PS Nadbai Dist. Bharatpur Raj.
(At Present Petitioner Confined At Central Jail Bharatpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Pushpendra Kumar Pandey, Advocate through video conferencing For Respondent(s) : Mr. S.S. Ola for the State For Complainant : Mr. Anshul Sharma, Advocate through video conferencing HON'BLE MRS. JUSTICE SABINA Judgment / Order 16/10/2020 Petitioner has filed the petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.362/2018 registered at Police Station Nadbai, District Bharatpur (Raj.) for offence under Section 376 Indian Penal Code, 1860 and Section 3/4 of Protection of Children from Sexual Offences Act, 2012.
Heard.
During the course of arguments, it has transpired that evidence has been concluded and now the case is ripe for arguments.
Allegation against the petitioner is that he has raped the prosecutrix aged about fifteen years. Prosecutrix has supported the prosecution case, during trial. (Downloaded on 16/10/2020 at 09:31:53 PM)
(2 of 2) [CRLMB-11146/2020] Hence, no ground for grant of bail to the petitioner is made out.
Dismissed.
(SABINA),J Mohita /29 (Downloaded on 16/10/2020 at 09:31:53 PM) Powered by TCPDF (www.tcpdf.org)