Anish Kumar vs State Of Rajasthan
2021 Latest Caselaw 18592 Raj

(1 of 2) [CRLMB-16220/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16220/2021

1. Anish Kumar S/o Anwar Bhai, Aged About 21 Years, Sri Nagar Society, Road No. 8, P.s. Eadar, Dist. Sabarkantha (Gujrat).

(Lodged At Dist. Jail, Dungarpur).

2. Rabani S/o Anwar Bhai, Aged About 34 Years, Sri Nagar Society, Road No. 8, P.s. Eadar, Dist. Sabarkantha (Gujrat).

(Lodged At Dist. Jail, Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek 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 petitioners have been arrested in connection with F.I.R.

No.381/2021, Police Station Bichiwara, District Dungarpur, for the

offence punishable under Section 3/7 of the Essential

Commodities Act.

Learned counsel for the petitioners submits that the

petitioners are 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-petitioners.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16220/2021]

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) Anish

Kumar S/o Anwar Bhai & (2) Rabani S/o Anwar Bhai shall be

enlarged on bail in connection with F.I.R. No.381/2021, Police

Station Bichiwara, District Dungarpur 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

75-prashant/-

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