Vikas Bhargav vs State
2022 Latest Caselaw 956 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9385/2021 Vikas Bhargav S/o Manohar Lal, Aged About 26 Years, Sherevala, Dist. Fajilka (Punjab). (At Present Lodged In District Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mohd. Arif (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/01/2022

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.410/2018

of Police Station Sadulshahar, District Sri Ganganagar for the

offence(s) punishable under Section(s) 307, 384, 387, 120-B of

the IPC and Section 3/25, 27 of Arms Act. He/she/they has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused persons namely Amit Kumar, Prem Kumar @ Prema, Dilip

Kumar, Vishal and Bhim Sen have already been enlarged on bail

by trial court itself as the prosecution witnesses have stated name

of co-accused Naresh Bhadu, who fired gun shot and not named

the above-referred co-accused persons. Learned counsel for the

petitioner has submitted that case of the petitioner is similar to

that of co-accused persons, who have been already on enlarged

(2 of 2) [CRLMB-9385/2021]

on bail by the trial court as he also has not named by any of the

prosecution witnesses and allegation against him is similar to the

allegation levelled against the other co-accused persons, who have

been granted bail.

Learned Public Prosecutor has opposed the bail

application(s).

Having heard learned counsel for the parties; after going

through the material available on record and taking into

consideration the fact that the similar situated co-accused persons

have already been enlarged on bail by the trial court, without

expressing any opinion on the merits of the case, I deem it just

and proper to grant bail to the petitioner(s) under Section 439

Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Vikas Bhargav S/o Manohar Lal shall be released on bail in

connection with FIR No.410/2018 of Police Station Sadulshahar,

District Sri Ganganagar provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J 125-mohit/-

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