Tikaram vs State
2022 Latest Caselaw 2343 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1251/2022 Tikaram S/o Bhagat Singh, Aged About 51 Years, R/o Jalanikot District Achharam West Bengal At Present Residing On Rent At House Of Dara Singh, Behind Head Post Office, Police Station Kotgate, Bikaner.

(At Present Lodged At Central Jail, Bikaner)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

Mr. Vineet Jain, Sr. Adv., assisted by Mr. Pravin Vyas.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/02/2022

The present bail application has been filed under Section 439

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

No.13/2022, P.S. Kotegate, District Bikaner, for the offences under

Sections 307, 323, 341, 147, 148, 149 of the I.P.C. & Section 27

of the Arms Act.

Learned counsel for the petitioner submits that there is no

allegation against the petitioner for causing any injury to the

injured. He was implicated with the aid of Section 120-B of I.P.C.

The petitioner in judicial custody and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

(2 of 2) [CRLMB-1251/2022]

Learned Public Prosecutor and learned counsel for the

complainant have vehemently opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

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 Tikaram S/o

Bhagat Singh shall be enlarged on bail in F.I.R. No.13/2022, P.S.

Kotegate, District Bikaner 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 70-prashant/-

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