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Sanjay@sanju Kumar And Ors vs State Of Rajasthan

Rajasthan High Court · Decided on 20 January 2021 · Citation: (2021) 01 RAJ CK 0193

HON’BLE JUDGES
Inderjeet Singh, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 34, 323, 341, 354, 452
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 740 Of 2021
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Judgment

9 paragraphs · 187 words
1.

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.401/2020

registered at Police Station Railway Colony District Kota for the offence(s) under Sections 323, 341, 452, 354 & 34 of IPC.

2.

Counsel for the petitioners submitted that the petitioners have been falsely implicated in this matter and allegation against the petitioners is that they

tried to outrage the modesty of the victim. Counsel further submitted that the challan has already been presented in this matter and conclusion of the

trial may take long time and the petitioners are behind the bars since 14.12.2020.

3.

Learned Public Prosecutor has opposed the bail application.

4.

Considering the material on record and also considering the period of custody and taking into account the facts and circumstances of the case and

without expressing any opinion on the merits of the case, this petition is allowed. Petitioners 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.