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Vinod vs State
2021 Latest Caselaw 19213 Raj

Citation : 2021 Latest Caselaw 19213 Raj
Judgement Date : 16 December, 2021

Rajasthan High Court - Jodhpur
Vinod vs State on 16 December, 2021
Bench: Manoj Kumar Garg

(1 of 2) [CRLMB-16822/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16822/2021

Vinod S/o Prakash, Aged About 28 Years, R/o Bhuwali Phala Mali Police Thana Bichiwada Dist. Dungarpur.

(At Present At Dist. Jail, Dungarpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

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.279/2020, Police Station Bichwara, District Dungarpur, for the

offences punishable under Sections 147, 148, 149, 452, 395, 427

IPC.

Learned counsel for the petitioner submits that similarly

situated co-accused have already been granted bail by this Court

and the case of the present petitioner is not distinguishable from

that of the co-accused. 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.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16822/2021]

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 Vinod S/o

Prakash shall be enlarged on bail in F.I.R. No.279/2020, Police

Station Bichwara, District Dungarpur 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

85-prashant/-

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