Ajay vs State Of Rajasthan
2022 Latest Caselaw 8151 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6383/2022

Ajay S/o Soma, Aged About 20 Years, R/o Kushalmagari, P.s Kotwali Dungarpur, Dist. Dungarpur.

(At Present Lodged In Dist. Jail, Dungarpur).

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


For Petitioner(s)          :     Mr. Moh. Rasheed.
For Respondent(s)          :     Mr. M.A. Siddiqui, P.P.



           HON'BLE MR. JUSTICE KULDEEP MATHUR
                          (VACATION JUDGE)

                           Judgment / Order

13/06/2022

This application for bail under Section 439 Cr.P.C. has been

filed by the petitioner who has been arrested in connection with

F.I.R. No.91/2022 registered at Police Station Kotwali, District

Dungarpur, for offence under Section 397/34 of I.P.C.

Heard learned counsel for the petitioner as also the learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the accused

is in custody since 29.03.2022 and he has been falsely implicated

in the criminal case. Counsel further submits that the allegations

leveled against him are triable by Magistrate. The petitioner is in

judicial custody and the trial of the case will take sufficiently long

time, therefore, the benefit of bail should be granted to the

accused-petitioner.

(2 of 2) [CRLMB-6383/2022]

Learned Public Prosecutor has opposed the bail application.

Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is of the opinion that the

bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C.

is allowed. It is ordered that the accused-petitioner Ajay S/o

Soma arrested in connection with F.I.R. No.91/2022 registered at

Police Station Kotwali, District Dungarpur shall be released on bail,

if not wanted in any other case, provided he furnishes a personal

bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of

Rs.25,000/- (Rupees Twenty Five Thousand) each, to the

satisfaction of learned trial court, for his appearance before that

court on each & every date of hearing and whenever called upon

to do so till completion of the trial.

(KULDEEP MATHUR), VJ 8-prashant/-

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