NAWAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The long story of this case can be turned into a movie. In the present circumstances it is not necessary to took narrate the whole of the case. A major girl was taken away by a married boy less educated than her and both of them visited several places and got married before the court. Affidavits were also prepared and signed by the girl. The petitioner before me is the brother of the boy who took away Hemlata. Whether this was the consent of the girl or not is the main question to be decided and on which the case would depend. This petitioner is said to have made arrangements Haneef to get married Hemlata. He has remained in custody for about two months. It may be stated here that Hemlata was taken to several advocates and before the Court of CJM at Udaipur, and it has also come on record that the petitioner wanted to bring Hemlata to Alwar from Jammu, but they did not agree. At this stage it cannot be discussed whether the girl was in a position to make up her mind or was under pressure. But looking to the circumstances that the petitioner, who is brother of Haneef can be released on bail appreciate conditions.

(2.) The petitioner shall be released on bail provided he furnishes a bail bond in the amount of Rs. 10,000.00 with two sureties in the amount of Rs. 5,000.00 each to the satisfaction of the trial court for his appearance during the course of trial on dates of hearing and as and when he is called upon to do so and also on the following conditions:-