Govind Kumar @ Ganpat vs State Of Rajasthan
2021 Latest Caselaw 10645 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8745/2021

Govind Kumar @ Ganpat S/o Ashok, Aged About 20 Years, R/o Rajputo Ka Vass Near Dungerpuri Math Pangat Road Chouhtan, Police Station Chouhtan, District Barmer (Raj.) (Presently Lodged In District Jail Barmer)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Surendra Bagmalani For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.08/2021 registered at Police Station,

Chouhtan, District Barmer for offence under Section(s) 379 of IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the nature of allegations that the

petitioner has been roped in similar cases at the same police

station for same offences and over implication cannot be ruled

out, but without commenting further on merits of the case, I deem

it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Govind Kumar @ Ganpat S/o

Ashok, be released on bail under Section 439 Cr.P.C. in

(2 of 2) [CRLMB-8745/2021]

connection with aforesaid FIR 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) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

4-1/-saurabh

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