Krishan vs State Of Rajasthan
2022 Latest Caselaw 5044 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4232/2022

1. Krishan S/o Piyare Lal, Aged About 34 Years, R/o Motasar, Tehsil Vijaynagar Police Station Vijaynagar Dist. Sri Ganganagar.

(At Present Lodged In Sub Jail, Anupgarh).

2. Madan Lal @ Manoj S/o Kesu Ram, Aged About 34 Years, R/o 1 Md Tehsil Gharsana Dist. Sri Ganganagar.

(At Present Lodged In Sub Jail, Anupgarh).

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

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik. For Respondent(s) : Mr. Mukhtiyar Khan, P.P. assisted by Mr. Ravindra Khichi.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/04/2022

The petitioners have been arrested in connection with F.I.R.

No.21/2022, Police Station Gharsana, District Sri Ganganagar, for

the offences punishable under Sections 458, 323, 354, 143 I.P.C.

The petitioners have preferred this bail application under Section

439 Cr.P.C.

Counsel for the petitioners submits that the similarly situated

co-accused Virendra Kumar & Sohan Lal have already been

enlarged on bail by this Court and the case of present petitioners

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

further submitted that the injury caused by the petitioners to the

(2 of 2) [CRLMB-4232/2022]

injured are found to be simple in nature. Challan of the case has

already been presented and no investigation is pending. The

accused-petitioners are 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-petitioners.

Learned Public Prosecutor has 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

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Krishan S/o Piyare

Lal & (2) Madan Lal @ Manoj S/o Kesu Ram, shall be released on

bail in connection with F.I.R. No.21/2022, Police Station Gharsana,

District Sri Ganganagar provided each of them 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 their 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 74-prashant/-

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