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Dilip Singh vs State

Rajasthan High Court · Decided on 25 February 2020 · Citation: (2020) 02 RAJ CK 0539

HON’BLE JUDGES
Vinit Kumar Mathur, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439, 446 · Indian Penal Code, 1860 — Section 363, 366A, 376(2)(N) · Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W), 3(2)(V), 5(L), 6
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 2370 Of 2020
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Judgment

16 paragraphs · 342 words

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.169/2017, Police Station- Sadar, Bhilwara for the offences under Sections 363, 366-A, 376(2)(N) of IPC, section 5 (L)/6 and section 3(1)(W), 3(2)

(V) of SC/ST Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted on behalf of the petitioner that the petitioner is facing trial for the aforesaid offences. He was granted bail by the trial court but he failed

to appear before the trial court on the date fixed for his appearance, therefore, he jumped the bail. The petitioner is ready to submit his bail bonds and

shall continue to appear before the trial court on each and every date of hearing fixed by the trial court and shall not jump the bail again.

The learned Public Prosecutor opposes the bail.

Having considered the totality of facts and circumstances of the case and the arguments advanced, this Court thinks it just and proper to enlarge the

accused petitioner on bail. However, it is made clear that last opportunity is granted to the present petitioner in the case and if he commits default in

appearing before the learned trial Court on the date fixed and will jump the bail, no leniency will be granted to him in the future.

Accordingly, this bail application filed under Sec. 439 Cr.P.C. is allowed and it is directed that petitioner Dilip Singh S/o Sh. Hari Singh be released on

bail in FIR No.169/2017, Police Station-Sadar, Bhilwara provided he furnishes a personal bond for a sum of Rs.50,000/- (Rupees: Fifty Thousand

Only) with two sureties of Rs. 25000/- (Rupees: Twenty Five Thousand Only) 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. The petitioner is also required to comply

with the order passed under Section 446 Cr.P.C.