Harisingh S/O Ramli Kanjar vs State Of Rajasthan
2021 Latest Caselaw 6797 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 18612/2021

Harisingh S/o Ramli Kanjar, R/o Khedli Kanjar Ps Laxmangarh
Dist. Alwar Raj. At Present In Sub Jail Hindaun City, Karauli
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Vikram Singh Chauhan For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

22/11/2021

1. The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.123/1988 Registered at Police Station Salempur, District

Karauli for the offence(s) under Sections 457 and 380 IPC.

2. Learned counsel for the petitioner submits that the petitioner

has wrongly been implicated in this case. The brief facts giving

rise to the instant bail application that the petitioner charge-

sheeted for the accusation of committing offence under Sections

457 and 380 of IPC. He was declared absconder on 30.11.1989

even the charge-sheet came to be submitted in his abscondance

and now 32 years have elapsed. As a matter of fact on

15.09.2021 the accused surrendered before the trial Court and

since then in Judicial custody. The relevant facts are that the other

accused persons have been acquitted from the trial Court vide

judgment dated 13.05.2015. Counsel submits that the petitioner

(2 of 2) [CRLMB-18612/2021]

is a very poor person labourer. He went to the other state for the

earning of his livelihood. He was not aware of the pendency of the

case, it is only when he came to know regarding the pendency of

the case, he himself surrender before the Court. His further

incarceration is not required.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

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

case, this court deems it just and proper to enlarge the petitioner

on bail.

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

allowed and it is ordered that the accused-petitioner Harisingh

S/o Ramli Kanjar shall be enlarged on bail provided he furnishes

a personal bond in the sum of Rs.20,000/- with two sureties of

Rs.10,000/- 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.

(FARJAND ALI),J

Arun/33

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