Vikas @ Gamudia vs State
2021 Latest Caselaw 19335 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16816/2021

Vikas @ Gamudia S/o Ramdev, Aged About 34 Years, R/o Parsoli, P.s. Parsoli, Dist. Chittorgarh.

(At Present Lodged In Sub Jail, Begu).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajender Singh Charan. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/12/2021

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.127/2021, Police Station Parsoli, District Chittorgarh, for the

offences punishable under Sections 147, 148, 149, 341, 323, 307,

336, 504, 506, 326 IPC.

Learned counsel for the petitioner submits that there is

cross-case and the petitioner also received injuries. Similarly,

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

and the case of the present petitioner is not distinguishable from

those 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-16816/2021]

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 Vikas @

Gamudia S/o Ramdev shall be enlarged on bail in F.I.R.

No.127/2021, Police Station Parsoli, District Chittorgarh 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

155-prashant/-

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