Rajasthan High Court - Jaipur
Sanjay@Sanju vs State Of Rajasthan Through Pp on 9 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 7832/2018
Sanjay@sanju S/o Late Kishore , R/o Ramjilal Dant Wale Gali,
Nadiya, Mohalla, Bharatpur, P.s. Kotwali Bharatpur, Distt.
Bharatpur (Raj.) (At Present Accused Is Confined In Central Jail
Sewar, Distt. Bharatpur)
----Petitioner
Versus
State Of Rajasthan Through Pp , Jaipur
----Respondent
For Petitioner(s) : Mr.Himmat Singh Bikarwar For Respondent(s) : Mr.Sudesh Saini,PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/07/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.300/2018 was registered at Police Station Kotwali, Bharatpur for offence under Sections 363, 366 I.P.C. and Section 16 17 of POCSO Act.
3. It is contended by the counsel for the petitioner that prosecutrix in her statement under Section 164 Cr.P.c. has stated that she called up the petitioner and forced him to marry her. It is contended that the prosecutrix is aged 17 years.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put-forth by the counsel for the (2 of 2) [CRLMB-7832/2018] petitioner, I deem it proper to allow the bail application.
7. This bail application is accordingly allowed and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
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