Deepak Kumar Malik vs State
2021 Latest Caselaw 6572 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1971/2021

Deepak Kumar Malik S/o Sudesh Kumar Malik Jat, Aged About 26 Years, Village Nourangabad Jatan Police Station Sadar Charkhidadari, District Charkhidadari (Haryana). (At Present Lodged In Central Jail Sri Ganganagar).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/03/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.273/2017 of Police Station Sadar, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 302, 201, 404 IPC. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

the police have filed charge-sheet against the petitioner

on the basis of interrogation note of co-accused Indubala

as well as statements of one of the so-called eye witness

namely Ajaypal. It is also submitted that statements of

the said witness Ajaypal have been recorded before the

(2 of 2) [CRLMB-1971/2021]

trial court, in which, he has not supported the

prosecution story and turned hostile. It is also submitted

that co-accused Indubala has already been enlarged on

bail.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Deepak Kumar Malik S/o Sudesh Kumar Malik Jat shall be released on bail in connection with FIR

No.273/2017 of Police Station Sadar, District Sri

Ganganagar provided he/she/they execute(s) a personal

bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of

learned trial court for his/her/their appearance before

that court on each and every date of hearing and

whenever called upon to do so till the completion of the

trial.

(VIJAY BISHNOI),J

20-msrathore/-

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