Rakesh vs State Of Rajasthan
2021 Latest Caselaw 2681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 662/2021

Rakesh S/o Shri Madan Lal Yadav, Aged About 23 Years, R/o Jawahar Nagar, Akola, Police Station, Akola, District Chittorgarh. (Lodged In District Jail Chittorgarh).

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Bhagirath Ray Bishnoi For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

01/02/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.64/2020, Police Station Akola, District

Chittorgarh, registered for the offence under Sections 452, 384,

354/D of the Indian Penal Code.

Heard and considered the arguments advanced by the

learned counsel for the petitioner and learned Public Prosecutor.

Perused the material available on record.

As per learned counsel for the petitioner, offences are triable

by Magistrate; charge-sheet has been filed; that the trial will take

time. With these submissions, learned counsel for the petitioner

prayed that the benefit of bail may be granted to the accused-

petitioner.

(2 of 2) [CRLMB-662/2021]

Per contra, learned Public Prosecutor opposed the bail

application and stated that recovery of Rs.3 Lacs is due from the

accused-petitoner.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

charge-sheet has been filed, as mentioned above and the trial will

take sufficiently long time, therefore, without expressing any

opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Rakesh S/o Shri Madan Lal Yadav,

arrested in connection with F.I.R. No.64/2020, Police Station

Akola, District Chittorgarh, shall be released on bail, if not wanted

in any other case; provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial Court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(DEVENDRA KACHHAWAHA),J 39-amit/-

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