Mukesh Kumar vs State
2022 Latest Caselaw 5461 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3976/2022

Mukesh Kumar S/o Santoshilal, Aged About 25 Years, R/o Village Tantawas, Police Station Panchodi and District Nagaur.

(Presently Lodged At District Jail, Nagaur)

----Petitioner Versus State of Rajasthan through P.P.

----Respondent

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

Mr. Manohar Singh Rathore.

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.37/2022, Police Station Panchodi, District Nagaur, for the

offences punishable under Section 384 of I.P.C. and Sections 3/25,

5/25 Arms Act.

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 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.

(2 of 2) [CRLMB-3976/2022]

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 Mukesh

Kumar S/o Santoshilal shall be enlarged on bail in F.I.R.

No.37/2022, Police Station Panchodi, 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 78-prashant/-

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