Arun Kumar vs State Of Rajasthan
2021 Latest Caselaw 5659 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1926/2021

Arun Kumar S/o Shri Ramesh Kaushik, Aged About 29 Years, R/o In Front of B.R. Model School, S.S.B. Road, Sriganganagar. (At Present Lodged In Central Jail, Sriganganagar).

                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan
                                                                ----Respondent


For Petitioner(s)        :     Rakesh Matoria
For Respondent(s)        :     Mr. A.R. Choudhary, P.P.



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

25/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.446/2020 of

Police Station Jawahar Nagar, District Sri Ganganagar for the

offences punishable under Sections 307, 143 and 120-B IPC. He

has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused Gagan Khungar has already been enlarged on bail by

this Court and the case of the petitioner is not distinguishable

from that of co-accused.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-1926/2021]

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Arun Kumar

S/o Shri Ramesh Kaushik shall be released on bail in connection

with FIR No.446/2020 of Police Station Jawahar Nagar, District Sri

Ganganagar provided he executes a personal bond in a 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 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

Abhishek Kumar S.No.20

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