Rajendra @ Rajiya vs State Of Rajasthan
2022 Latest Caselaw 10681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8690/2022

Rajendra @ Rajiya S/o Sh. Virendra, Aged About 20 Years, R/o Bilak Nal, P.s. Rishabhdeo, Dist. Udaipur (Raj.). (Presently Lodged In Dist. Jail, Rajsamand).

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

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. S.K. Mehar, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/08/2022

The petitioner has been arrested in connection with F.I.R.

No.148/2022 of Police Station Rajnagar, District Rajsamand, for

the offence punishable under Section 379 of IPC. He has preferred

this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that offence is

triable by Magistrate. The accused-petitioner is in judicial custody

since 24.05.2022 and the trial of the case will take sufficient long

time to be concluded. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-8690/2022]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Rajendra @ Rajiya S/o

Sh. Virendra, shall be released on bail in connection with F.I.R.

No.148/2022 of Police Station Rajnagar, District Rajsamand,

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MANOJ KUMAR GARG),J 144-raksha/-

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