Ankit Kumar vs State Of Rajasthan
2022 Latest Caselaw 5231 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4182/2022

Ankit Kumar S/o Sh. Vishnu Kumar Bishnoi, Aged About 22 Years, R/o Kherpur Bhawala, Teh. Abohar Dist. Fazilka (Punjab).

(Presently Lodged In Central Jail, Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla.

Mr. Ashok Kumar.

For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/04/2022

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.25/2022, Police Station Jawaharnagar, District Sri Ganganagar,

for the offences punishable under Sections 307, 387, 147, 148,

149, 120-B of the I.P.C. and 3/25, 27 of the Arms Act.

Learned counsel for the petitioner submits that similarly

situated co-accused Mangesh Kumar & Deepak Jakhar have

already been enlarged on bail by this Court and the case of

present petitioner is not distinguishable from those of the co-

accused. Challan of the case has already been presented and no

other criminal case has been registered against the petitioner. The

petitioner is in judicial custody and the trial of the case will take

(2 of 2) [CRLMB-4182/2022]

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

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 Ankit Kumar

S/o Sh. Vishnu Kumar Bishnoi shall be enlarged on bail in F.I.R.

No.25/2022, Police Station Jawaharnagar, 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 73-prashant/-

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