Naveen Kumar vs State Of Rajasthan
2021 Latest Caselaw 9631 Raj

(1 of 2) [CRLMB-6994/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6994/2021

1. Naveen Kumar S/o Sh. Rajkishore, Aged About 39 Years, R/o Pati No. 08 Chainpura, Bhodakala, P.s. Vilashpur District Gurugram, Hariyana.

2. Rahul S/o Sh. Jaybhagwan, Aged About 29 Years, R/o Digana, Tehsil Julan Dist. Jind, Hariyana.

(Presently Lodged At District Jail, Churu).

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

----Respondent

For Petitioner(s) : Mr. Rajiv Bishnoi, 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 petitioners have been arrested in connection with FIR

No.471/2020 of Police Station Sujangarh, District Churu for the

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

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

Counsel for the petitioners submits that similar situated co-

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

the present petitioners is similar to that of the co-accused. The

accused-petitioners are 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-petitioners.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-6994/2021]

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

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 petitioners (1) Naveen Kumar S/o

Sh. Rajkishore and (2) Rahul S/o Sh. Jaybhagwan, shall be

released on bail in connection with FIR No.471/2020 of Police

Station Sujangarh, District Churu provided they execute 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 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), VJ 62-MS/-

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