Raju vs State Of Rajasthan
2021 Latest Caselaw 9646 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7164/2021

Raju S/o Kishan Salvi, Aged About 20 Years, resident of Tokara, P.S. Raipur, Dist. Bhilwara (Raj.). (Lodged In District Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek, through V.C. For Respondent(s) : Mr. Farzand Ali, AAG, with Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

01/06/2021

Heard learned counsel for the petitioner through video call

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 F.I.R.

No.232/2019, Police Station Raipur, District Bhilwara, for the

offences punishable under Sections 392, 324, 411, 414 of Indian

Penal Code.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that offences are

triable by magistrate and similarly situated co-accused namely

Shankar Lal has already been enlarged on bail by this Court, the

(2 of 2) [CRLMB-7164/2021]

case of present petitioner is similar to that of the co-accused and

the challan has already been presented in this matter and now no

investigation is pending 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.

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

allowed and it is directed that petitioner Raju S/o Kishan Salvi

shall be released on bail in connection with F.I.R. No.232/2019,

Police Station Raipur, District Bhilwara provided he executes

personal bond in a sum of Rs.1,00,000/- with two sound and

solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG), VJ 74-Prashant/-

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