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Rajendra Singh And Ors vs State Of Rajasthan

Rajasthan High Court · Decided on 19 December 2020 · Citation: (2020) 12 RAJ CK 0171

HON’BLE JUDGES
Manoj Kumar Vyas, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 354, 354D, 509 · Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 15054 Of 2020
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Judgment

17 paragraphs · 330 words
1.

This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 272/2020

registered with Police Station Madanganj, District Ajmer for the offence punishable under Sections 354, 354D and 509 of I.P.C. and Section 7/8 of

POCSO Act.

2.

It has been submitted by learned counsel for the petitioners that the petitioners have been falsely implicated in this case. They are in judicial custody

since more than about two months. The allegations are under Sections 354, 354D, 509 of IPC. And section 7/8 of POCSO Act. This FIR has been

lodged as the complainants' family is having enmity with the petitioners since the petitioners informed the police about the offence of theft having been

committed by the complainant's father. There are no criminal antecedents of the petitioners.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Heard learned counsel for the petitioners as well as learned Public Prosecutor, perused the material available on record.

5.

On consideration of the arguments/submissions of both the parties, perusal of material on record, nature of accusations and looking to the overall

facts and circumstances of the case, but without commenting upon detailed merits of the case, this court deems just and proper to enlarge the accused

petitioner on bail.

6.

Accordingly, the bail application is allowed. Accused petitioner Rajendra Singh S/o Shri Girdhari and Bhagirath Alias Pankaj S/o Shri Shankar Singh

be released on bail in F.I.R. No. 272/2020 registered with Police Station Madanganj, District Ajmer, if they are not wanted in any other case, provided

they furnish a personal bond in the sum of Rs. 50,000/- (fifty thousand) together with two sureties in the sum of Rs. 25,000/- (twenty-five thousand)

each to the satisfaction of learned trial court with the stipulation that they shall appear before that court and any court to which the matter is

transferred, on all subsequent dates of hearing and as and when called upon to do so.