Dungardan @ Babloo vs State
2022 Latest Caselaw 2466 Raj

(1 of 2) [CRLMB-1388/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1388/2022

Dungardan @ Babloo S/o Prabhudan, Aged About 38 Years, R/o Sinthal P.s. Napasa Dist. Bikaner.

(At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Chouhan. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

Mr. Vineet Jain, Sr. Adv., assisted by Mr. Nishank Madhan

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/02/2022

The present bail application has been filed under Section 439

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

No.178/2021, Police Station Napasar, Distt. Bikaner for the

offences under Sections 307, 325, 323, 341, 147, 149, 120-B of

IPC.

Learned counsel for the petitioner submits that the injured

has not alleged that the present petitioner inflicted any injury to

him. He further submits that according to the injury report,

grievous injury has been found on the non vital part of the body.

The petitioner is 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-1388/2022]

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 Dungardan @

Babloo S/o Prabhudan shall be enlarged on bail in FIR

No.178/2021, Police Station Napasar, Distt. 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 60-prashant/-

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