Bablu Tak vs State Of Rajasthan
2022 Latest Caselaw 14134 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15363/2022

Bablu Tak S/o Nathu Ram, Aged About 26 Years, Laxmi Nagar, P.S. Merta City, At Present Residing At H.No. 31, Tirupati Nagar, Sangria, P.S. Vivek Vihar, Jodhpur. (At Present Lodged In Dist. Jail, Pali).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr.Ashok Kumar, Adv. For Respondent(s) : Mr.Anil Joshi, GA-cum-AAG assisted by Mr.Pallav Sharma, Asstt. Counsel

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/12/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.366/2022, Police Station Kotwali Pali for the offence under

Section 392/34 of IPC.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is 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

may 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.

(2 of 2) [CRLMB-15363/2022]

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 Bablu Tak S/o

Nathu Ram shall be enlarged on bail in FIR No.366/2022, Police

Station Kotwali Pali 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

178-NK/-

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