Kunal Rastogi vs State Of Rajasthan
2021 Latest Caselaw 9630 Raj

(1 of 2) [CRLMB-7007/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7007/2021

Kunal Rastogi S/o Sanjay Kumar Rastogi, Aged About 25 Years, R/o Sriram Colony, Karwal Nagar, North East, Delhi 110094 - R/o E-26, Gali No. 2, E-Block, Khajuri Extension, Delhi 110094. (At Present Lodged In District Jail Hanumangarh).

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

----Respondent

For Petitioner(s) : Mr. Jeetender Singh Khichi, Adv.

Through VC For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

31/05/2021

Defect pointed out by the office is overruled.

The petitioner has been arrested in connection with FIR

No.13/2021 of Police Station Bhirani, District Hanumangarh for the

offences punishable under Sections 420, 406, 120B IPC. He has

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

Counsel for the petitioner submits that similar situated co-

accused Tushar has already been enlarged on bail and the case of

the present petitioner is similar to that of the co-accused. Challan

of the case has already been presented. 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.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7007/2021]

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

allowed and it is directed that petitioner Kunal Rastogi S/o Sanjay

Kumar Rastogi, shall be released on bail in connection with FIR

No.13/2021 of Police Station Bhirani, District Hanumangarh

provided he executes a 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), VJ 65-MS/-

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