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Mukesh Jain vs State
2021 Latest Caselaw 18589 Raj

Citation : 2021 Latest Caselaw 18589 Raj
Judgement Date : 7 December, 2021

Rajasthan High Court - Jodhpur
Mukesh Jain vs State on 7 December, 2021
Bench: Manoj Kumar Garg

(1 of 2) [CRLMB-16388/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16388/2021

Mukesh Jain S/o Shri Kanmal, Aged About 47 Years, B/c Jain, R/o Sapdiyo Ka Bas, Purani Sabji Mandi Ke Pass, P.s. Kotwali, Dist. Pali.

(Presently Lodged At Central Jail, Jodhpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Iqbal Mohd. Khan Sherani. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/12/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with C.R.

No.586/2007, Police Station Udaimandir, District Jodhpur for the

offences punishable under Sections 420, 467, 468, 471, 379,

120-B IPC.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner are triable by

Magistrate. The petitioner in judicial custody and the trial of the

case will take sufficient long time. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16388/2021]

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 petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Mukesh Jain

S/o Shri Kanmal shall be enlarged on bail in C.R. No.586/2007,

Police Station Udaimandir, District Jodhpur provided he 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

his appearance before the court concerned on all the dates of

hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

83-prashant/-

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