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Ranveer Singh@jeet@jitendra vs State Of Rajasthan

Rajasthan High Court · Decided on 16 September 2020 · Citation: (2020) 09 RAJ CK 0047

HON’BLE JUDGES
Inderjeet Singh, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 342, 366, 376, 376(2)(N)
CASE NUMBER
Criminal Miscellaneous Bail Application No. 8464 Of 2020
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Judgment

5 paragraphs · 218 words
1.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 502/2019 Registered at Police Station, Neem-Ka-Thana Sadar, District Sikar for the offence(s) under Section 366, 376 of IPC (in FIR) and Section 342, 366, 376(2) (N) IPC (in order).

2.

Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that prosecutrix is 20 years old married lady and she travelled with the petitioner on his motor cycle at her own free will. Counsel further submits that on earlier occasions also the prosecution lodged an FIR against one Ramesh, however, during trial in the case No. 140/2018, she has been declared hostile by the trial Court.

Counsel further submits that the petitioner is in custody since 04.06.2020.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Considering the material on record and taking into account the facts and circumstances of the case and also considering the period of custody and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.