Ramesh Kumar vs State
2021 Latest Caselaw 17762 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15517/2021

Ramesh Kumar S/o Kishna Ram, Aged About 30 Years, R/o Ramjiwala, P.s. Sameja Kothi, Tehsil Raisinghnagar, District Sri Ganganagar.

(At Present Lodged In Central Jail Sri Ganganagar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ranjeet Singh Chouhan. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/11/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.95/2021, Police Station Kotwali, Sriganganagar, District Sri

Ganganagar for the offence under Sections 420, 489(A)(B)(C)(E),

120-B of IPC.

Learned counsel for the petitioner submits that similarly

situated co-accused Gyaneshwar has already been granted bail by

the coordinate Bench of this Court and the case of the present

petitioner is not distinguishable from those of the co-accused.

Challan of the case has already been presented. The petitioner is

in judicial custody and the trial of the case will take sufficient long

time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

(2 of 2) [CRLMB-15517/2021]

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Ramesh

Kumar S/o Kishna Ram shall be enlarged on bail in F.I.R.

No.95/2021, Police Station Kotwali, Sriganganagar, District Sri

Ganganagar provided he furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each to the

satisfaction of the learned trial Judge for his appearance before

the court concerned on all the dates of hearing as and when called

upon to do so.

(MANOJ KUMAR GARG),J

32-prashant/-

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