Rajasthan High Court - Jaipur
Khurshid @ Kursid Son Of Shri Roshan vs State Of Rajasthan on 26 March, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 3427/2019
Khurshid @ Kursid Son Of Shri Roshan, By Caste Mev, Resident
Of Village Kakrala Police Station Sikri District Bharatpur. At
Present In Sub Jail, Deeg.
----Petitioner
Versus
State Of Rajasthan, Through The P.p.
----Respondent
For Petitioner(s) : Mr. Harendra Singh For Respondent(s) : Mr. S.S. Ola PP HON'BLE MR. JUSTICE INDERJEET SINGH Order 26/03/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with the FIR No.161/2018 registered at Police Station Sikri, Bharatpur for the offence under Section 376 IPC.
2. Counsel for the petitioner has submitted that petitinoer is father-in-law of the prosecutrix and a compromise has been entered into between the petitioner and the prosecutrix. Counsel further submits that after returning the articles of Stridhan and making payment of Mehar, with joint consent of the parties, mutual divorce has been arrived at between son of the petitinoer and the prosecutrix.
3. Learned Public Prosecutor has opposed the bail application.
(Downloaded on 30/06/2019 at 09:10:40 AM)
(2 of 2) [CRLMB-3427/2019]
4. Taking into account the facts and circumstances of the case and the fact that an amicable compromise has been arrived between the parties, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Khurshid @ Kursid s/o Shri Roshan 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.
(INDERJEET SINGH),J Mak/-
(Downloaded on 30/06/2019 at 09:10:40 AM) Powered by TCPDF (www.tcpdf.org)