Rajesh Kumar Swami vs State Of Rajasthan
2022 Latest Caselaw 718 Raj

(1 of 2) [CRLMB-274/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 274/2022

Rajesh Kumar Swami S/o Laxmi Narayan, Aged About 52 Years, B/c Swami, R/o Ward No. 04, Saandwa, Ps Saandwa, Dist. Churu (Raj.).

(At Present Lodged In Sub Jail, Sujangarh).

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia, through V.C. For Respondent(s) : Mr. Pankaj Kumar Gupta, through V.C.

Mr. Anees Bhurat, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/01/2022

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

No.115/2021, Police Station Saandwa, District Churu, for the

offences under Section 306 of IPC. He has preferred this second

bail application under Section 439 Cr.P.C.

The first bail application was dismissed as withdrawn at that

stage vide order dated 29.11.2021.

Learned counsel for the petitioner submits that there is no

evidence against the petitioner for abatement to commit suicide.

Challan of the case has already been presented and now 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.

(2 of 2) [CRLMB-274/2022]

Learned Public Prosecutor and learned counsel for the

complainant have opposed the bail application.

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 Rajesh Kumar

Swami S/o Laxmi Narayan shall be released on bail in connection

with F.I.R. No.115/2021, Police Station Saandwa, District Churu

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 100-prashant/-

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