Sunil @ Kala vs State Of Rajasthan
2021 Latest Caselaw 18327 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16226/2021

1. Sunil @ Kala S/o Krishan Lal, Aged About 29 Years, R/o Dhani Shergarh Colony Ratiya, At Present Dariyapur, P.s. Sadar Fatehabad, Dist. Fatehabad (Haryana).

(At Present Lodged In Sub Jail, Suratgarh).

2. Manjeet Kumar @ Malkit S/o Pappuram, Aged About 23 Years, R/o Shergarh Colony Ratiya, At Present Dariyapur, P.s. Sadar Fatehabad, Dist. Fatehabad (Haryana).

(At Present Lodged In Sub Jail, Suratgarh).

                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ganga Ram.
For Respondent(s)         :     Mr. A.R. Choudhary, P.P.



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                          Judgment / Order

02/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with F.I.R.

No.316/2021 Police Station Nohar, District Hanumangarh for the

offences punishable under Sections 457, 380 IPC.

Learned counsel for the petitioners submits that the offences

alleged to have been committed by the petitioners are triable by

Magistrate. Similarly situated co-accused have already been

enlarged on bail by this Court and the case of petitioners is not

distinguishable from that of the co-accused. The petitioners are in

judicial custody and the trial of the case will take sufficient long

(2 of 2) [CRLMB-16226/2021]

time. Therefore, the benefit of bail should be granted to the

accused-petitioners.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioners on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioners (1) Sunil @

Kala S/o Krishan Lal & (2) Manjeet Kumar @ Malkit S/o Pappuram

shall be enlarged on bail in F.I.R. No.316/2021 Police Station

Nohar, District Hanumangarh provided each of them furnishes a

personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- each to the satisfaction of the learned trial Judge for

their appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

182-prashant/-

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