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Ramesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 5449 Raj

Citation : 2022 Latest Caselaw 5449 Raj
Judgement Date : 12 April, 2022

Rajasthan High Court - Jodhpur
Ramesh Kumar vs State Of Rajasthan on 12 April, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4330/2022

Ramesh Kumar S/o Shri Lal Chand, Aged About 53 Years, R/o Harji Tehsil Ahore Dist. Jalore (At Present Lodged At Dist. Jail Jalore)

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

----Respondent

For Petitioner(s) : Mr. Prithvi Raj Singh. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

Mr. Kuldeep Sharma.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

12/04/2022

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.114/2020, Police Station Ahore, District Jalore, for the offences

punishable under Sections 420, 467, 468 and 471 I.P.C.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. 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 and learned counsel for the

complainant have opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-4330/2022]

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 Ramesh

Kumar S/o Shri Lal Chand shall be enlarged on bail in F.I.R.

No.114/2020, Police Station Ahore, District Jalore 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 203-prashant/-

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