Sunil Kumar S/O Shri Amar Singh vs State Of Rajasthan
2021 Latest Caselaw 7764 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 20631/2021

Sunil Kumar S/o Shri Amar Singh, Aged About 26 Years, R/o
Gastipura Ps Vazeerpur Dist. Sawai Madhopur Raj. (Presently
Confined In Dist. Jail Karauli)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr.Rajneesh Gupta For Respondent(s) : Mr.Arvind Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

17/12/2021

1. The instant bail application has been filed under Section

439 Cr.P.C. on behalf of accused-petitioner Sunil Kumar S/o Amar

Singh. The petitioner has been arrested in connection with FIR

No.270/2021 registered at Police Station Sapotra, Distt. Karauli for

the offence under Sec. 399, 402 IPC and 3/25 of Arms Act.

2. Learned counsel for the accused-petitioner submits that a

false case has been foisted against the petitioner. The co-accused

persons have been enlarged on bail and the case of the petitioner

is not distinguishable with those co-accused who have been

enlarged on bail.

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Considering the arguments advanced by the counsel for the

parties and looking to the possibility that the trial may take long

(2 of 2) [CRLMB-20631/2021]

time to conclude, this court deems it just and proper to enlarge

the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- 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.

(FARJAND ALI),J

SAHIL SONI/79

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