Suresh Kumar vs State
2021 Latest Caselaw 10455 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8669/2021

Mangi Lal S/o Sh. Bhagirath Ram, Aged About 32 Years, Plot No. 117, Vishnu Nagar, Behind Rto, Bjs, Jodhpur, Dist. Jodhpur Metro. (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 8670/2021 Suresh Kumar S/o Sh. Bhanwar Lal, Aged About 29 Years, B/c Saran Bishnoi, R/o Rajeev Nagar, Pur, Sanchore Police Station, Dist. Jalore. (Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Dhirendra Singh For Respondent(s) : Mr Mukhtiyar Khan, Public Prosecutor Mr N.K. Bohra, for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

09/07/2021

These bail applications by petitioners Mangi Lal and Suresh

Kumar have been filed under Section 439 Cr.P.C. in connection

with FIR No.287/2020 registered at Police Station, Kudi Bhagtasni,

District Jodhpur Metropolitan for offence under Sections 147, 148,

149, 323, 302, 201, 325, 348, 365, 364, 120B IPC.

(2 of 2) [CRLMB-8669/2021]

Heard learned counsel for the petitioner as well as learned

Public Prosecutor with learned counsel appearing for the

complainant and perused the entire material available on record.

Learned counsel for petitioners does not press Bail

Application (No.8669/2021) of accused-petitioner Mangi Lal at

this stage. The same is dismissed as not pressed.

So far as the case of accused-petitioner Suresh Kumar is

concerned, learned counsel for the petitioners submits that his

case can not be distinguished from those of Pappa Ram, Hari Ram

and the others, who have been enlarged by co-ordinate Bench of

this Court.

Taking into consideration the totality of circumstances and

that the case of Suresh Kumar can not be said to be

distinguishable from those of others mentioned above, who have

been enlarged on bail; I am inclined to release the petitioner

Suresh Kumar on bail.

Accordingly, this bail application No.8670/2021 is allowed

and it is ordered that the accused petitioner - Suresh Kumar s/o

Bhanwar Lal be released on bail under Section 439 Cr.P.C. in

connection with aforesaid FIR No.287/2020 registered at Police

Station, Kudi Bhagtasni, District Jodhpur Metropolitan provided the

petitioner furnishes a personal bond of Rs.20,000/- with one

surety in the like amount, to the satisfaction of the concerned

Magistrate with the stipulation that he shall comply with all the

conditions laid down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

44-45 MMA/-

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