Rinku vs State Of Rajasthan
2021 Latest Caselaw 9456 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6194/2021

Rinku S/o Sh. Satveer, Aged About 30 Years, R/o Railway Colony House No. 1, Bahadurgarh, Dist. Jhjhar, Hariyana. (Presently Lodged In District Jail, Churu).

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

----Respondent

For Petitioner(s) : Mr. Rajiv Bishnoi, through V.C. For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/05/2021

Heard learned counsel for the petitioner through video call

and perused the 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.

471/2020, Police station Sujangarh, District Churu, for the

offences punishable under Sections 392, 341, 323, 34 of IPC.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that offences are

triable by magistrate and the challan has already been presented

in this matter and now no investigation is pending and the trial of

the case will take sufficient long time to be concluded. Therefore,

the benefit of bail should be granted to the accused-petitioner.

(2 of 2) [CRLMB-6194/2021]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Rinku S/o Sh. Satveer

shall be released on bail in connection with FIR No. 471/2020,

Police station Sujangarh, District Churu provided he executes

personal bond in a sum of Rs.1,00,000/- with 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),J 77-Prashant/-

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