Rajasthan High Court - Jodhpur
Abhishek vs State Of Rajasthan on 24 February, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1179/2021
Abhishek S/o Krishan Lal, Aged About 22 Years, R/o Shyamgarh,
63 Np, Tehsil Raisinghnagar District Sri Ganganagar. (At Present
Lodged In Central Jail, Sri Ganganagar).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
CONNECTED WITH
S.B. Criminal Miscellaneous Bail Application No. 1822/2021
Karan Godara S/o Sh. Ranveer Godara, Aged About 24 Years,
Ganguwala Jatan, Police Station Muklawa, District Sri
Ganganagar. (Presently Lodged At Sub Jail Sri Karanpur).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. D.S. Thind, Mr. D.L. Rawla,
Mr.Ashok Kumar
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
(2 of 3)
Ganganagar for the offence(s) punishable under
Section(s) 302, 307, 323, 324, 447, 147, 148, 149 and
120-B IPC. 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 allegation against the petitioners is to the effect that
they facilitated running of main accused Arun and Rahul
after commission of crime by them. It is argued that the
petitioners reached near the place of occurence as they
have been called by Arun and Rahul, however, the
petitioners were not aware that Arun and Rahul had
committed murder of a person and injured several
others.
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) - Abhishek S/o Krishan Lal and Karan
Godara S/o Sh. Ranveer Godara 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
(3 of 3)
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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