Rajkumar @ Raju Pachar vs State Of Rajasthan
2021 Latest Caselaw 18747 Raj

(1 of 2) [CRLMB-16050/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16050/2021

Rajkumar @ Raju Pachar S/o Bholaram, Aged About 31 Years, R/o Paota Ki Dhani, Tehsil Didwana, Dist. Nagaur.

(At Present Lodged In Didwana Jail).

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

----Respondent

For Petitioner(s) : Mr. Dinesh Kumar Ojha. For Respondent(s) : Mr. Javed Gauri, 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.196/2021, Police Station Didwana, District Nagaur for the

offences under Sections 341, 323, 327, 427 IPC.

Learned counsel for the petitioner submits that 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.

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.

(2 of 2) [CRLMB-16050/2021]

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

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

Raju Pachar S/o Bholaram shall be enlarged on bail in F.I.R.

No.196/2021, Police Station Didwana, District Nagaur 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

58-prashant/-

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