Rajkumar @ Raju vs State Of Rajasthan
2021 Latest Caselaw 18736 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16470/2021

Rajkumar @ Raju S/o Sh. Sohanlal Prajapat, Aged About 44 Years, R/o Ward No. 29, Churu. At Present Shivdeep Nager, Near Narsing College Pali, P.s. Kotwali-Pali Dist. Pali (Raj.).

(Presently Lodged In Dist. Jail, Churu).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/12/2021

The present bail application has been filed under Section 439

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

No.27/2019, Police Station Kotwali-Churu for the offences

punishable under Sections 420, 467, 468, 471 & 120-B IPC.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. Challan of the case has already been presented and

now no investigation is pending. The petitioner is 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.

(2 of 2) [CRLMB-16470/2021]

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 petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Rajkumar @

Raju S/o Sh. Sohanlal Prajapat shall be enlarged on bail in F.I.R.

No.27/2019, Police Station Kotwali-Churu 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

73-prashant/-

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