Sandeep Kumar vs State Of Rajasthan
2021 Latest Caselaw 19015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15912/2021

Sandeep Kumar S/o Mahendra Singh, Aged About 27 Years, B/c Jat, R/o Village Jherli, P.s. Pilani Dist. Jhunjhunun. (At Present Lodged In Sub Jail, Ratangarh).

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


For Petitioner(s)        :     Mr. S.K. Poonia
For Respondent(s)        :     Mr. B.R. Bishnoi, AGC



           HON'BLE MR. JUSTICE SUDESH BANSAL

                         Judgment / Order

14/12/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No. 10/2020 of Police

Station Rajaldesar, District Churu for the offences punishable

under Sections 353, 307/34 of ILPC and Section 3 of P.D.P.P. Act.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

charge-sheet has been filed on 06.12.2021 against the petitioner;

and no one received any injury in the present case. It is submitted

by counsel for the petitioner that petitioner is not named in the

FIR and the person Virendra Singh named in the FIR, who is co-

accused, has already been enlarged on bail by Co-ordinate Bench

(2 of 2) [CRLMB-15912/2021]

of this Court vide order dated 28.10.2021. Petitioner is behind the

bars since long time and may also be enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and considering the fact that charge-sheet has been

filed, no injuries are found to anyone and co-accused namely

Virendra Singh has already been enlarged on bail, without

expressing any opinion on the merits of the case, this Court

deems it just and proper to grant bail to the accused petitioner

under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Sandeep

Kumar S/o Mahendra Singh shall be released on bail in

connection with FIR No. 10/2020 of Police Station

Rajaldesar, District Churu provided he executes a personal

bond in a sum of Rs.50,000/- with two sound and solvent sureties

of Rs.25,000/- each to the satisfaction of learned trial court for his

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(SUDESH BANSAL),J

209-Taruna/-

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