High CourtsSingle Bench

Mohammad Irshad vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 20 November 2020 · Citation: (2020) 11 RAJ CK 0066

HON’BLE JUDGES
Pankaj Bhandari, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 354, 376(2)(n), 450, 506 · Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4 · Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v)
RESULT
Allowed
CASE NUMBER
Criminal Appeal No. 1392 Of 2020
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Judgment

13 paragraphs · 221 words
1.

Appellant has preferred this appeal aggrieved by order dated 02.09.2020 passed by Special Judge SC/ST Cases, whereby, bail application filed by

the appellant under Section 439 Cr.P.C. was rejected.

2.

F.I.R. No.70/2020 was registered at Police Station Kotwali Sikar for offence under Sections 376(2)(n), 354, 450, 506 I.P.C., Sections 3/4 POCSO

and Sections 3(1)(w)(ii), 3(2)(v) of SC/ST Act.

3.

It is contended by counsel for the appellant that prosecutrix is nearing the age of majority. There is delay of two and a half month in lodging of the

F.I.R.

4.

Learned Public Prosecutor has opposed the appeal.

5.

I have considered the contentions.

6.

Considering the contentions put forth by counsel for the appellant, I deem it proper to allow the appeal.

7.

The order dated 02.09.2020 is quashed and set aside and the appeal is, accordingly, allowed and it is directed that accused- appellant shall be

released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the trial Court with the stipulation that he shall appear before that Court and any

Court to which the matter be transferred, on all subsequent dates of hearing and as and when called upon to do so.