Sanju vs State
2021 Latest Caselaw 19474 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16553/2021

1. Sanju S/o Shri Babu Harijan, Aged About 26 Years, B/c Harijan, R/o Harijan Mohalla Partapur P.s. Gadhi, Distt- Banswara. (At Present Lodged At District Jail Banswara)

2. Jeetu S/o Shri Raju Harijan, Aged About 23 Years, B/c Harijan, R/o Harijan Mohalla Partapur P.s. Gadhi, Distt- Banswara. (At Present Lodged At District Jail Banswara)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Deepak Choudhary For Respondent(s) : Mr. Mool Singh Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR

No.0270/2021 of Police Station Gadhi , District Banswara for the

offence(s) punishable under Section(s) 436 & 153A of IPC and

Section 3 of Explosive Act 1908. He/she/they has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

allegation levelled against the petitioners is to the effect that they

were having dynamite explosive and with the help of it, they blast

near the shop of the complainant is absolutely false. It is

submitted that the petitioners names have not been figured in the

(2 of 2) [CRLMB-16553/2021]

FIR, however, on the basis of doubt, the police arrested the

petitioners. It is also submitted that the petitioners are in judicial

custody since long and the trial of the case will take time,

therefore, they are entitled to be enlarged on bail.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and after going

through the case diary, without expressing any opinion on the

merits of the case, I deem it just and proper to grant bail to the

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - 1.

Sanju S/o Shri Babu Harijan and 2. Jeetu S/o Shri Raju Harijan

shall be released on bail in connection with FIR No.0270/2021 of

Police Station Gadhi, District Banswara provided he/she/they

execute(s) a personal bond in the sum of Rs.50,000/- with two

sound and solvent sureties of Rs.25,000/- each to the satisfaction

of learned trial court for his/her/their appearance before that court

on each and every date of hearing and whenever called upon to do

so till the completion of the trial.

(VIJAY BISHNOI),J

76-mohit/-

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