Nitesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 12324 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9642/2021

Nitesh Kumar S/o Sh. Raghuwanshi Prasad, Aged About 23 Years, F-120, P/t, G/f, Rajdhani Park, Mudka, P.s. Nagloi, West Delhi. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Amardeep Lamba For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/08/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.138/2019 of

Police Station Bichwal District Bikaner for the offences punishable

under Sections 392 and 34 IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner is in custody since long and trial of the case will take

time.

Learned Public Prosecutor has opposed the bail application

and submitted that out of fourteen prosecution witnesses eleven

have been examined.

(2 of 2) [CRLMB-9642/2021]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Nitesh Kumar

S/o Sh. Raghuwanshi Prasad shall be released on bail in

connection with FIR No.138/2019 of Police Station Bichwal District

Bikaner provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

Surabhii/165-

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