Jagdish Gurjar Son Of Shri Pemaram vs State Of Rajasthan
2022 Latest Caselaw 5926 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 7296/2022

Jagdish Gurjar Son Of Shri Pemaram, Aged About 22 Years,
Resident Of Kheda, Police Station Narena, District Jaipur (Raj.).
(At Present In Central Jail, Jaipur)
                                                                       ----Petitioner
                                          Versus
State Of Rajasthan, Through P.p.
                                                                    ----Respondent

For Petitioner(s)            :     Mr. Azazul Haq
For Respondent(s)            :     Mr. Mangal Singh Saini, PP



                 HON'BLE MR. JUSTICE FARJAND ALI

                             Judgment / Order

26/08/2022

1. The matter comes up on application for early listing of the

case.

For the reasons mentioned in the application, the same is

allowed.

2. The instant bail application has been filed by the petitioner

Jagdish Gurjar Son of Shri Pemaram, under Section 439 Cr.P.C

against the order impugned passed by learned court below in

connection with FIR No.47/2022 registered at Police Station

Sambhar Lake, District Jaipur for the offence(s) under Sections

376(1) of IPC, Section 3/4 of the POCSO Act and Section 3(1)(w),

3(2)(v) of the SC/ST Act.

3. Learned counsel for the petitioners submits that similarly

situated accused Deepak Gurjar has already been granted benefit

of bail by this Court in Criminal Misc. Bail Application

(2 of 2) [CRLMB-7296/2022]

No.6201/2022 vide order dated 26.04.2022. Thus, on the ground

of parity, petitioner deserves to be enlarged on bail.

4. Per contra, learned Public Prosecutor opposed the bail

application.

5. Considering the arguments advanced by the counsel for the

parties and looking to the possibility that the trial may take long

time to conclude, this court deems it just and proper to enlarge

the petitioner on bail.

6. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the above named accused-petitioner

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- 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.

(FARJAND ALI),J

Amit/23

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