Rajasthan High Court - Jaipur
Naresh Kumar Son Of Shri Phoolchand vs The State Of Rajasthan on 28 June, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 9058/2021
Naresh Kumar Son Of Shri Phoolchand, Aged About 20 Years,
Resident Of Hanumantpura, Kherla Ka Bas, Police Station Pilani,
District Jhunjhunu, Rajasthan.
----Petitioner
Versus
The State Of Rajasthan, Through Public Prosecutor.
----Respondent For Petitioner(s) : Me. Shailender Balwada, through VC. For Respondent(s) : Mr. S.K. Mahla, P.P. HON'BLE MR. JUSTICE INDERJEET SINGH Order 28/06/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 76/2021 Registered at Police Station Pilani District jhunjhunu for the offence(s) under Sections 363 & 366A of IPC (in FIR) and under Sections 363, 366A, 366 & 376(2)N/109 of IPC and Section 16 & 17 of POCSO Act and Section 84 of Juvenile Justice Act (in Order).
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to the statement of the 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 challan has already been presented in this matter and (Downloaded on 29/06/2021 at 08:59:05 PM) (2 of 2) [CRLMB-9058/2021] conclusion of the trial may take long time and the petitioner is behind the bars since 20.04.2021.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the material on record and also considering the period of custody and taking into account the facts and circumstances of the case 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 MG/23 (Downloaded on 29/06/2021 at 08:59:05 PM) Powered by TCPDF (www.tcpdf.org)