Rajasthan High Court - Jaipur
Manohar Singh S/O Madan Singh vs State Of Rajasthan on 19 December, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16738/2022
Manohar Singh S/o Madan Singh, Aged About 21 Years, R/o
Village Badkochara, P.s. Jawaja, District Ajmer (Raj.) (Accused
Presently Confined In Central Jail - Ajmer)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. P.S. Rajawat
For Respondent(s) : Mr. C.G. Chopra, PP
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
19/12/2022
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.241/2022 Registered at Police Station Jawaja District Ajmer for the offence(s) under Sections 363 & 342 of IPC (In FIR) for the offences under Sections 363, 344, 376 (2) (n) of IPC and under Sections 3/4, 5 (L)/6 of the POCSO Act (In Order).
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and according to the FIR, the age of the victim is about 17 years, however, the age of the victim is yet to be determined during trial. Counsel further submits that according to statement of victim recorded under Section 164 Cr.P.C, no allegation of committing rape has been levelled by her against the accused-petitioner. Counsel further submits that the petitioner is in custody for last about two months. (Downloaded on 22/12/2022 at 12:19:40 AM)
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3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and the statement of the victim recorded under Section 164 Cr.P.C and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.
(INDERJEET SINGH),J Upendra Pratap Singh /197 (Downloaded on 22/12/2022 at 12:19:40 AM) Powered by TCPDF (www.tcpdf.org)