Suraj @ Raju @ Rajiya vs State
2021 Latest Caselaw 19226 Raj

(1 of 2) [CRLMB-16894/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16894/2021

Suraj @ Raju @ Rajiya S/o Late Shri Moman Ram, Aged About 30 Years, R/o Ward No. 12, Sector No. 12, Hanumangarh Junction, At Present Ward No. 05, Nai Khunja (Tenant Of Punnu Musalman), Hanumangarh, Tehsil And District Hanumangarh (At Present lodged in District Jail Hanumangarh)

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Jeetender Singh Khichi. 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.153/2021, Police Station Hanumangarh Junction, District

Hanumangarh, for the offences under Sections 454 and 380 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. 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-16894/2021]

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 Suraj @ Raju

@ Rajiya S/o Moman Ram shall be enlarged on bail in F.I.R.

No.153/2021, Police Station Hanumangarh Junction, District

Hanumangarh 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

106-prashant/-

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