Deepak Jogi S/O Shri Babu Lal vs State Of Rajasthan
2021 Latest Caselaw 2274 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 5480/2021

Deepak Jogi S/o Shri Babu Lal, Aged About 25 Years, R/o Near
Shop Of Dhanna-Panna Mohalla Akhaipura PS Kotwali City Alwar
Raj.
(At Present Confined In Central Jail Alwar)
                                                                     ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                   ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar Sharma, Advocate For Respondent(s) : Mr. Laxman Meena, Public Prosecutor

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

26/03/2021

1. This Criminal Misc. Bail Application has been brought

under Section 439 of Cr.P.C. seeking regular bail in connection

with F.I.R. No. 148/2021 registered with Police Station Arawali

Vihar, District Alwar, for the offence punishable under Sections 380

and 454 of I.P.C.

2. It has been submitted on behalf of the accused

petitioner that he has been falsely implicated in this case. The

matter is pending under Section 380 and 454 of I.P.C. which is

triable by the Magistrate Court. No recovery has been made from

him. He has been implicated on the basis of information of the

co-accused. There are no criminal antecedents of the petitioner.

Trial of the case may take time.

3. Learned Public Prosecutor has opposed the bail

application.

(2 of 2) [CRLMB-5480/2021]

4. Heard learned counsel for the petitioner as well as

learned Public Prosecutor, perused the material available on record

and the case diary.

5. On consideration of the arguments/submissions of both

the parties, perusal of material on record, looking to the overall

facts and circumstances of the case, and nature of offence, but

without commenting upon detailed merits of the case, this court

deems just and proper to enlarge the accused petitioner on bail.

6. Accordingly, the bail application is allowed. Accused

petitioner Deepak Jogi S/o Shri Babu Lal, be released on bail in

FIR No. 148/2021, registered with Police Station Arawali Vihar,

District Alwar, if he is not wanted in any other case, provided he

furnishes a personal bond in the sum of ₹ 50,000/-

(fifty thousand) together with two sureties in the sum of

₹ 25,000/- (twenty-five thousand) each to the satisfaction of

learned trial court with the stipulation that he shall appear before

that court or any court to which the matter is transferred, on all

subsequent dates of hearing and as and when called upon to do

so.

(MANOJ KUMAR VYAS),J

Priyanka/305

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