Sandeep Kumar vs State Of Rajasthan
2021 Latest Caselaw 16842 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13179/2021

Sandeep Kumar S/o Ummed Singh, Aged About 22 Years, B/c Jat, R/o Sigri, Police Station Mandava, District Jhunjhunu. (At Present Lodged In District Jail, Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Pushpendra Singh Chouhan For Respondent(s) : Mr. Mahaveer Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

11/11/2021

The petitioner has been arrested in connection with FIR

No.243/2021 of Police Station Makrana Distt. Nagaur for the

offence punishable under Sections 384, 376(2)(N), 366, 109 and

120B 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 prosecutrix recorded under Section 164 of Cr.P.C. no

allegation of rape has been levelled by prosecutrix. He further

submits that petitioner is driver of the vehicle and he left the main

accused alongwith prosecutrix. 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-13179/2021]

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 Sandeep Kumar S/o

Ummed Singh shall be released on bail in connection with FIR

No.243/2021 of Police Station Makrana Distt. Nagaur 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

29-CPGoyal/-

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