Shrawan Kumar vs State
2021 Latest Caselaw 12263 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 10024/2021

Shrawan Kumar S/o Bhala Ram, Aged About 23 Years, R/o Karola, Police Station Sanchore, Dist. Jalore. (Presently Lodged In Sub Jail, Sanchore, Dist. Jalore).

                                                                    ----Petitioner
                                     Versus
State of Raj., Through PP
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Teja Ram
For Respondent(s)          :     Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

05/08/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.104/2020, Police Station Jhaab, District

Jalore, registered for the offences under Sections 457, 380 of IPC.

Heard and considered the arguments advanced by learned

counsel for the petitioner and learned Public Prosecutor. Perused

the material available on record.

Learned counsel for the petitioner stated that offences are

triable by Magistrate; charge-sheet has been filed; and the trial

will take time. With these submissions, learned counsel for the

petitioner prayed that the benefit of bail may be granted to the

accused-petitioner.

Per contra, learned Public Prosecutor stated that earlier 11

other cases of likewise nature are registered against the accused-

petitioner and opposed the bail application.

(2 of 2) [CRLMB-10024/2021]

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate;

charge-sheet has been filed; and the trial will take sufficiently long

time, therefore, without expressing any opinion on the

merits/demerits of the case, this Court is of the opinion that the

bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Shrawan Kumar S/o Bhala Ram,

arrested in connection with F.I.R. No.104/2020, Police Station

Jhaab, District Jalore, shall be released on bail, if not wanted in

any other case; provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial Court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(DEVENDRA KACHHAWAHA),J

41-amit/-

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