Aakash Urf Chikku vs State
2021 Latest Caselaw 17218 Raj

(1 of 2) [CRLMB-15519/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15519/2021

Aakash Urf Chikku S/o Mahendra Kumar, Aged About 20 Years, R/o Indra Coloni, Panchbati, P.s. Ratanada Jodhpur (Lodged In Central Jail, Jodhpur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Lalit Solanki For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/11/2021

The petitioner has been arrested in connection with FIR

No.232/2021 of Police Station Shatri Nagar, Jodhpur (West) for the

offence punishable under Sections 457, 380 IPC. He has preferred

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

Counsel for the petitioner submits that the offences are

triable by Magistrate and challan of the case has already been

presented and now no investigation is pending. 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 and learned counsel for the

complainant have vehemently 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 Aakash @ Chikku S/o

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

No.232/2021 of Police Station Shatri Nagar, Jodhpur (West)

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

86-MS/-

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