Rajasthan High Court - Jodhpur
Chatra Ram @ Satra Ji vs State on 15 July, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Second Bail Application No.
9172/2021
Chatra Ram @ Satra Ji S/o Shri Sanwla Ram, Aged About 39
Years, R/o Duba, Tharad Police Station, District Jalore. (Lodged
In Sub Jail, Sanchore)
----Petitioner
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Teja Ram
For Respondent(s) : Mr. AR Choudhary, PP
Mr. Sukh Dev Patel
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 15/07/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
This Court has perused the material available on record. The petitioner has been arrested in FIR No.70/2021 of Police Station Sanchore, District Jalore for the offences punishable under Sections 365, 366, 376(2)(n) & 506 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner has drawn attention of this Court to the statement made by the prosecutrix at the time when she was found after the Missing Persons Report and also her statement under Section 161 Cr.P.C.
Counsel for the petitioner submits that going of petitioner
and the prosecutrix at various public places from one town to
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other town is reflected.
Counsel for the petitioner also submits that the charge-sheet has been filed and the initial statement rendered by the prosecutrix did not make any allegations which was subsequently made in 161 Cr.P.C., statement.
Counsel for the petitioner further submits that charge-sheet has already been filed.
Learned Public Prosecutor and counsel for the complainant opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Chatra Ram @ Satra Ji S/o Shri Sanwla Ram shall be released on bail in connection with FIR No.70/2021 of Police Station Sanchore, District Jalore provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DR. PUSHPENDRA SINGH BHATI),J.
101-Nirmala/Sanjay-
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