Sukhlal vs State Of Rajasthan
2022 Latest Caselaw 15031 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16093/2022

Sukhlal S/o Devaji, Aged About 26 Years, R/o Charitapura, Ps Dhamothar, Dist. Pratapgarh. (Presently Lodged At Dist. Jail Pratapgarh).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 16094/2022 Bhanwarlal S/o Bhagwana, Aged About 25 Years, R/o Charitapura, Ps Dhamothar, Dist. Pratapgarh. (Presently Lodged At Dist. Jail Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. N.K. Gurjar Ms. shobha Prabhakar For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

21/12/2022

1. The instant bail applications have been filed by the

petitioners (1) Sukhlal S/o Devaji & (2) Bhanwarlal S/o Bhagwana,

under Section 439 Cr.P.C against the order impugned passed by

learned court below in connection with FIR No.90/2021, registered

at Police Station Dhamothar, District Pratapgarh, for the offences

under Sections 147, 148, 149, 323 and 302 of the IPC.

(2 of 2) [CRLMB-16093/2022]

2. Learned counsel for the petitioners submitted that similarly

situated co-accused Rama, Ramchandra, Anil, Ganpat and

Munnalal @ Maniya, have been enlarged on bail by a Coordinate

Bench of this Hon'ble Court vide order dated 02.12.2022 and

21.11.2022 in 2nd CRLMB No.15172 and CRLMB No.14830

respectively and the case of present petitioners is not

distinguishable in any manner to those of the co-accused. Thus,

on the ground of parity, the instant bail is fit to be allowed.

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Heard. 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 petitioners on bail.

5. Accordingly, the bail applications under Section 439 Cr.P.C.

are allowed and it is ordered that the accused-petitioners shall be

enlarged on bail provided each of them 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 their appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(FARJAND ALI),J 155-prashant/-

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