Rajkumar vs State Of Rajasthan
2022 Latest Caselaw 5047 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4197/2022

Rajkumar S/o Shri Jainarayan, Aged About 26 Years, R/o Village Sahjanathpura, Sri Nagar Ward No. 6, Dhelad, District Madhepura, Bihar.

(Presently Lodged In District Jail, Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/04/2022

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.54/2019, Police Station Sadar, District Nagaur, for the offences

punishable under Section 8/15 of N.D.P.S. Act and Sections 19/54,

64 of the Rajasthan Excise Act.

Learned counsel for the petitioner submits that the main-

accused Jayprakash has already been enlarged on bail by the

Coordinate Bench of this Court and the case of present petitioner

is not distinguishable from that of the co-accused. Counsel further

submits that no other criminal case has been registered against

the petitioner. 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-4197/2022]

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 Rajkumar S/o

Shri Jainarayan shall be enlarged on bail in F.I.R. No.54/2019,

Police Station Sadar, District Nagaur 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 60-prashant/-

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