Tarun Kumar vs State
2021 Latest Caselaw 10810 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8713/2021

Tarun Kumar S/o Shri Champa Lal Dhobi, Aged About 25 Years, R/o Adarsh Nagar, Gali No. 5, Shivganj District Sirohi (Presently Lodged At District Jail, Pali)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Arora. For Respondent(s) : Mr. Shravan Bishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/07/2021

Heard learned counsel for the petitioner and perused the

case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.518/2020, Police Station Sumerpur, District Pali, for the

offences punishable under Sections 143, 323, 365, 384 & 327 IPC.

Learned counsel for the petitioner submits that similarly

situated co-accused have already been enlarged on bail by this

Court and the case of present petitioner is identical to that of the

co-accused. The accused-petitioner is in judicial custody and the

trial of the case will take sufficient long time to be concluded.

Therefore, the benefit of bail should be granted to the accused-

petitioner.

(2 of 2) [CRLMB-8713/2021]

Learned Public Prosecutor vehemently 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

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

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Tarun Kumar S/o Shri

Champa Lal Dhobi shall be released on bail in connection with FIR

No.518/2020, Police Station Sumerpur, District Pali, provided he

executes a personal bond in the sum of Rs.50,000/- with one

sound and solvent surety of the like amount 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.

(MANOJ KUMAR GARG),J 118-Prashant/-

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