Vinod vs State Of Rajasthan
2022 Latest Caselaw 1573 Raj

(1 of 2) [CRLMB-1256/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1256/2022

Vinod S/o Kishanlal, Aged About 20 Years, B/c Sansi, R/o House No. 24 First Gali Sansi Colony, P.s. Ratanada, Jodhpur.

(At Present Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Ajay Kumar Vyas For Respondent(s) : Mr. Anees Bhurat, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/02/2022

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

No.477/2021, Police Station Ratanada, District Jodhpur, for the

offences under Sections 376/511, 509, 354-D I.P.C. & 7, 8 POCSO

Act & 67a, 67b I.T. Act. He has preferred this second bail

application under Section 439 Cr.P.C.

The first bail application was dismissed as not pressed vide

order dated 16.12.2021 with liberty to file fresh bail application

after filing of the challan.

Learned counsel for the petitioner submits that now, challan

of the case has already been presented and no investigation is

pending. 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.

(2 of 2) [CRLMB-1256/2022]

Having regard to the totality of the facts and circumstances

of the case and gone through the material available on record,

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.

Accordingly, the second bail application filed under Sec.439

Cr.P.C. is allowed and it is directed that petitioner Vinod S/o

Kishanlal shall be released on bail in connection with F.I.R.

No.477/2021, Police Station Ratanada, District Jodhpur provided

he executes a personal bond in a sum of Rs.1,00,000/- and 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 67-prashant/-

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