Dharmraj vs State Of Rajasthan
2022 Latest Caselaw 5365 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4581/2022

Dharmraj S/o Shri Kanhaiya Lal, Aged About 22 Years, R/o Opp Baba Dham, Bhilwara, at Present R/o House Of Shanker Ji, Billiya, Hamirgarh Police Station, Distt. Bhilwara (Lodged In Dist. Jail Bhilwara)

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

----Respondent

For Petitioner(s) : Mr. Suresh Kumar Maru. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/04/2022

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.501/2021 of Pratap Nagar Police Station, District Bhilwara, for

the offences punishable under Sections 323, 392 of Indian Penal

Code.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. Challan of the case has already been presented. 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.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-4581/2022]

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 Dharmraj S/o

Shri Kanhaiya Lal shall be enlarged on bail in F.I.R. No.501/2021

of Pratap Nagar Police Station, District Bhilwara 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 44-prashant/-

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