Saurabh vs State Of Rajasthan
2021 Latest Caselaw 5305 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1939/2021

Saurabh (correct name is Sourav) S/o Shri Sandeep Jandu, Aged About 19 Years, Village Haripura, Police Station Kariwala, District Sirsa (Haryana). (At Present Lodged In Sub Jail, Srikaranpur).

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

----Respondent

For Petitioner(s) : Mr. Shreedhar Purohit, Mr. Rakesh Matoria

For Respondent(s) : Mr. Vikram Sharma, PP

Mr. B.S. Sandhu, Mr. D.S. Gharsana for complainant

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.220/2020 of Police Station Srikaranpur, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 302, 307, 323, 324, 447, 147, 148, 149 and

120-B IPC and Sections 27 and 30 of the Arms Act.

He/she/they has/have preferred this/these bail

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

Learned counsel for the petitioner has submitted that

petitioner has falsely been implicated in this case. It is

argued that the petitioner was simply present at the

(2 of 2)

scene of crime being a relative of main accused

Mahaveer. It is also submitted that no specific role has

been assigned to the petitioner. It is submitted that

charge-sheet has been filed and trial of the case is likely

to take time.

Learned Public Prosecutor as well as learned counsel

for the complanant have opposed the bail application(s).

Having regard to the totality of the facts and

circumstances of the case, 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) - Saurabh (correct name is Sourav) S/o Shri

Sandeep Jandu shall be released on bail in connection

with FIR No.220/2020 of Police Station Srikaranpur,

District Sri Ganganagar 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

msrathore/-

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