Manoj @ Manju vs State Of Rajasthan
2021 Latest Caselaw 15493 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13621/2021

Manoj @ Manju S/o Vag Ji Sigada, Aged About 21 Years, Ganeshpura (Moti Timbi), P.s. Anandpuri, Dist. Banswara. (Lodged In District Jail, Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Rajesh Kumar, Adv. For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

05/10/2021

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

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

No.411/2021 Registered at Police Station Pratap Nagar, District

Bhilwara for the offence(s) under Section 379 IPC.

2. Learned counsel for the petitioner submits that the petitioner

has been falsely implicated in this case. He is behind the bars

since long and conclusion of trial may take long time.

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.

(2 of 2) [CRLMB-13621/2021]

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

allowed and it is ordered that the accused-petitioner Manoj @

Manju S/o Vag Ji Sigada shall be enlarged on bail provided he

furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- 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.

(NARENDRA SINGH DHADDHA),J

Jatin/T.Singh/75

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