Vijay Kumar vs State
2021 Latest Caselaw 10655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8880/2021

Vijay Kumar S/o Sh. Pradeep Kumar, Aged About 22 Years, R/o Chaharwala, Police Station Nathusari Choupta District Sirsa (Haryana) (Presently Lodged At Sub Jail Nohar, Dist. Hanumangarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Manoj Kumar Pareek For Respondent(s) : Mr Shiv Kumar Bhati, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed by the petitioner under

Section 439 Cr.P.C. in connection with FIR No.118/2021 registered

at Police Station, Gogamedi, District Hanumangarh for offence

under Sections 399, 402 IPC read with Section 4/25 of Arms Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the allegation

against the petitioner is for preparing to commit a crime. Learned

counsel submits that allegations are imaginary and there is no

earlier criminal record of the petitioner.

                                                                           (2 of 2)                         [CRLMB-8880/2021]



                                        Taking    into   consideration          the     over         all   facts,   without

commenting on merits of the case, I am inclined to release the

petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Vijay Kumar s/o Pradeep

Kumarbe released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR No.118/2021 registered at Police Station,

Gogamedi, District Hanumangarh 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

54-MMA/-

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