Jaideep @ Saimond vs State
2022 Latest Caselaw 5455 Raj

(1 of 2) [CRLMB-3688/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3688/2022

Jaideep @ Saimond S/o Hari Singh, Aged About 26 Years, R/o Bhadi, Tehsil Bhadra, District Hanumangarh.

(At Present Lodged In District Jail, Churu).

                                                                  ----Petitioner
                                   Versus
State, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Manjeet.
For Respondent(s)        :     Mr. Vikram Sharma, P.P.



         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. 220/2018, Police Station Taranagar (Churu), for the offences

punishable under Sections 148, 365, 395, 396, 325, 302, 323,

149 I.P.C.

Learned counsel for the petitioner submits that according to

the statement of the injured, specific allegation for inflicting injury

has been assigned to Rajaendra Singh @ Raja, who has already

been enlarged on bail by the Coordinate Bench of this Court.

Counsel further submits that similarly situated co-accused Krishan

Kumar & Vinod Kumar have already been enlarged on bail and the

case of present petitioner is not distinguishable from those of the

co-accused. The petitioner is in judicial custody and the trial of the

(2 of 2) [CRLMB-3688/2022]

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.

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 Jaideep @

Saimond S/o Hari Singh shall be enlarged on bail in F.I.R. No.

220/2018, Police Station Taranagar (Churu) 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 65-prashant/-

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