Mukesh Kumar vs State
2021 Latest Caselaw 19111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16800/2021

Mukesh Kumar S/o Mala Ram Dewasi, Aged About 22 Years, Panchota, Police Station Bhadrajune, District Jalore (At Present Sub Jail Bali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramesh Dewasi. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2021

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

No.211/2021, Police Station Takhatgarh, District Pali, for the

offences punishable under Sections 341, 394/34, 120 of IPC. He

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

Counsel for the petitioner submits that the offences are

triable by the Magistrate. The accused-petitioner is in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-16800/2021]

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

allowed and it is directed that petitioner Mukesh Kumar S/o Mala

Ram Dewasi shall be released on bail in connection with F.I.R.

No.211/2021, Police Station Takhatgarh, District Pali provided he

executes a personal bond in a sum of Rs.1,00,000/- with two

sound and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J

56-prashant/-

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