Krishan Kumar vs State Of Rajasthan
2021 Latest Caselaw 9633 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6993/2021 Krishan Kumar S/o Sh. Ramesh Kumar, Aged About 26 Years, R/o New Patel Park, House No. 462/2 Line Paar, Kasba Bahadurgarh, Dist. Jhjhar, Haryana.

(Presently Lodged In District Jail, Churu).

----Petitioner 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 petitioner has 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. He has

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

Counsel for the petitioner submits that similar situated co-

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

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

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

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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 Krishan Kumar S/o Sh.

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

No.471/2020 of Police Station Sujangarh, District Churu 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 63-MS/-

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