Vikas @ Toofan vs State
2021 Latest Caselaw 19341 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16139/2021

Vikas @ Toofan S/o Ramesh, Aged About 25 Years, R/o Timba Gamadi, Police Thana Sadar, Banswara Dist. Banswara.

(Accused Lodged At Dist. Jail, Banswara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak. For Respondent(s) : Mr. A.R. Choudhary, 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.95/2021, Police Thana Arthuna, District Banswara, for the

offence under Section 392 IPC.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate. 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-16139/2021]

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 Vikas @

Toofan S/o Ramesh shall be enlarged on bail in F.I.R. No.95/2021,

Police Thana Arthuna, District Banswara 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

52-prashant/-

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