Rakesh vs State Of Rajasthan
2021 Latest Caselaw 7566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2921/2021

Rakesh S/o Babu Lal, Aged About 19 Years, R/o Jasrasar, Tehsil And Dist. Bikaner. At Present Near Tirupati School, Bangla Nagar, Bikaner. (At Present Lodged In Central Jail, Bikaner).

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


For Petitioner(s)        :     Mr. J.K Suthar
For Respondent(s)        :     Mr. A.R. Choudhary, P.P.



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

17/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.425/2020 of

Police Station Naya Shahar, District Bikaner for the offences

punishable under Sections 212, 216(A)/120-B read with Sections

302, 397 IPC. He has preferred this bail application under Section

439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner is to the effect that he harboured

the accused Santosh @ Santiya after the commission of alleged

incident of murder of the brother of complainant. It is also

submitted that the petitioner was not aware of the fact that

Santosh @ Santiya committed murder of complainant's brother,

otherwise he would not have harboured him. It is further

(2 of 2) [CRLMB-2921/2021]

submitted that charge-sheet has been filed and trial of the case

will take time.

Learned Public Prosecutor has 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, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Rakesh S/o

Babu Lal shall be released on bail in connection with FIR

No.425/2020 of Police Station Naya Shahar, District Bikaner

provided he executes a personal bond in a 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 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

17-akash/-

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