Ishwar Poonia vs State Of Rajasthan
2021 Latest Caselaw 16834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15053/2021 Ishwar Poonia S/o Jugal Kishore, Aged About 26 Years, Dhani Punia Tehsil Taranagar Dist. Churu. (At Present Lodged In Sub Jail, Rajgarh, Dist. Churu).

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Vikram Sharma, PP

For Complainant(s) : Mr. SS Gaur Mr. Jai Naveen

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

11/11/2021

The petitioner has been arrested in connection with FIR

No.148/2021 of Police Station Taranagar. Distt. Churu for the

offence punishable under Sections 307, 308, 326, 325, 324, 323,

427 and 143 of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Counsel for the petitioner submits that according to the

statement of the injured, specific allegation has been levelled

against co-accused Vikas for inflicting grievous injury upon the

injured. It is also submitted that 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-15053/2021]

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 Ishwar Poonia S/o Jugal

Kishore shall be released on bail in connection with FIR

No.148/2021 of Police Station Taranagar Distt. 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),J

59-CPGoyal/-

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