Kishnaram vs State
2021 Latest Caselaw 19229 Raj

(1 of 2) [CRLMB-16839/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16839/2021

Kishnaram S/o Sh. Hariram, Aged About 20 Years, R/o Aratwab, P.s. Gudamalani, Dist. Barmer (Raj.).

(Presently Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mahaveer Bishnoi. 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.93/2021, Police Station Jasrasar, District Bikaner, for the

offences punishable under Sections 392 & 34 of IPC.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

magistrate. 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.

(2 of 2) [CRLMB-16839/2021]

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 Kishnaram

S/o Sh. Hariram shall be enlarged on bail in F.I.R. No.93/2021,

Police Station Jasrasar, District Bikaner 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

93-prashant/-

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