Vinod Kumar vs State Of Rajasthan
2021 Latest Caselaw 9653 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7174/2021

Vinod Kumar S/o Sh. Lal Chand, Aged About 25 Years, B/c Jat, R/o Ward No. 8, Santpura, At Present Ward No. 11, Ratanpura, Tehsil Sangriya, Dist. Hanumangarh (Raj.). (At Present Lodged In District Jail , Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Sharma, 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 statement under Section 164 Cr.P.C., 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.221/2021, Police Station Sangriya, District Hanumangarh, for

the offence punishable under Sections 363 and 366 of the Indian

Penal Code.

Learned counsel for the petitioner submits through video-call

that petitioner is in judicial custody and the trial of the case will

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take sufficient long time to be concluded. Therefore, the benefit of

bail should be granted to the accused-petitioner.

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

petitioner 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 Vinod Kumar S/o Sh. Lal

Chand shall be released on bail in connection with FIR

No.221/2021, Police Station Sangriya, District Hanumangarh

provided he executes personal bond in a sum of Rs.1,00,000/- and

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 76-Prashant/-

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