Rakesh vs State
2021 Latest Caselaw 7831 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2270/2021

1. Rakesh S/o Vaisat, Aged About 30 Years, Deval Pala Fala Undadara, Police Station Sadar Dungarpur, District Dungarpur. (At Present Lodged In District Jail Dungarpur).

2. Sunil S/o Babulal, Aged About 18 Years, Thana Fala Reda Police Station Kotwali, Dungarpur, District Dungarpur. (At Present Lodged In District Jail Dungarpur).

3. Prakash S/o Late Ramesh, Aged About 32 Years, Thana Fala Reda Police Station Kotwali, Dungarpur, District Dungarpur. (At Present Lodged In District Jail Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. AR Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.125/2020 of

Police Station Sadar Dungarpur District Dungarpur for the offences

punishable under Sections 302, 376, 201, 120B IPC. They have

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that the

police have falsely been implicated the petitioners in this case. It

is argued that the police have failed to collect concrete evidence

(2 of 2) [CRLMB-2270/2021]

against the petitioners regarding their role in commission of crime.

It is also submitted that co-accused Hari Lal has already been

enlarged on bail. It is further 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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

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

Vaisat, Sunil S/o Babulal and Prakash S/o Late Ramesh shall be

released on bail in connection with FIR No.125/2020 of Police

Station Sadar Dungarpur District Dungarpur provided each of

them 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

Surabhii/4-

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