Om Prakash vs State Of Rajasthan
2021 Latest Caselaw 19336 Raj

(1 of 2) [CRLMB-16712/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16712/2021

Om Prakash S/o Shri Bhagirath Ram @ Bhaga Ram, Aged About 25 Years, R/o Barsinghsar, P.s. Deshnok, Distt. Bikaner (Raj.). (At Present Lodged In Central Jail Bikaner)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Varun Arora through V.C. 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.201/2021, Police Station Loonkaransar, District Bikaner, for the

offences under punishable Sections 308, 323, 325, 342, 365 and

34 of the Indian Penal Code.

Learned counsel for the petitioner submits that similarly

situated co-accused Gori Shanker @ Mukhram S/o Sh. Jagdish

Chandra @ Bhanwar Lal has already been granted bail by the

Coordinate Bench of 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-16712/2021]

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 Om Prakash

S/o Shri Bhagirath Ram @ Bhaga Ram shall be enlarged on bail in

F.I.R. No.201/2021, Police Station Loonkaransar, 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

149-prashant/-

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