Kamal vs State Of Rajasthan
2021 Latest Caselaw 9611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6916/2021

Kamal S/o Harlal, Aged About 30 Years, resident of Jalodiya Kelukheda, P.S. Chhoti Sadari, District Pratapgarh. (At Present Lodged In District Jail Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. Kailash Khilery, through V.C. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

Mr. Ramesh Vishnoi, through V.C.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/05/2021

Heard learned counsel for the parties 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.

14/2021, Police Station Chhoti Sadari, District Pratapgarh, for the

offences punishable under Sections 147, 148, 149, 427, 323, 307,

336 IPC and Section 3/25 Arms Act.

Learned counsel for the petitioner through video call submits

that comprise has arrived between the parties and no specific role

was assigned against the petitioner. The accused-petitioner is in

judicial custody 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-6916/2021]

Learned Public Prosecutor vehemently opposed the bail

application. However, learned counsel for the complainant also

concurred the fact of the compromise.

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

allowed and it is directed that petitioner Kamal S/o Harlal shall be

released on bail in connection with FIR No. 14/2021, Police Station

Chhoti Sadari, District Pratapgarh, provided he executes a

personal bond in the sum of Rs.1,00,000/- with two sound and

solvent sureties in the sum of Rs.50,000/- to the satisfaction of

learned trial court for 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.

(MANOJ KUMAR GARG),J 76-Prashant/-

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