Raju @ Rajendra Khilery vs State
2022 Latest Caselaw 9323 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous II Bail Application No. 2559/2022

Raju @ Rajendra Khilery S/o Sh. Sobha Ram Khilery, Aged About

24 Years, R/o Siyara, Pipar City, Police Station Borunda,

Presently R/o Plot No. 170 Near Dhapimarbal, Banar Road,

Nandari Dist. Jodhpur. (At Present Lodge In Central Jail, Jodhpur,

Rajasthan)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mukesh Mehra

For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/07/2022

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR/CR

No.216/2020 of Police Station CHB Jodhpur for the

offence(s) punishable under Section(s) 148, 302,

302/149 and 120-B IPC. He/she/they has/have preferred

(2 of 3) [CRLMB-2559/2022]

second this/these bail application(s) under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that

co-accused persons namely Praveen, Chhota Ram, Dinesh

and Jitendra have already been enlarged on bail and case

of the petitioner is not distinquishable from them. It is

further submitted that there is no iota of evidence

collected by the police to connect the petitioner with the

commission of crime and he has been implicated in this

case only on the basis of statement of the co-accused

persons while in police custody.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, 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 second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Raju @ Rajendra Khilery S/o

Sh. Sobha Ram Khilery shall be released on bail in

connection with FIR/CR No.216/2020 of Police Station

CHB Jodhpur provided he/she/they execute(s) a personal

(3 of 3) [CRLMB-2559/2022]

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

398-msrathore/-

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