Omprakash vs State Of Rajasthan
2022 Latest Caselaw 8166 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7803/2022

Omprakash S/o Premchand, Aged About 35 Years, R/o Dhamora Ps Gudha Godji Dist. Nagour Raj. (At Present Lodgd In Dist. Jail Nagour)

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

----Respondent

For Petitioner(s) : Mr. Naresh Khatri For Respondent(s) : Mr. Muktiyar Khan, P.P.

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

Judgment / Order

14/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.33/2017 of Police

Station Pachodi, District Nagaur for the offences punishable under

Sections 366, 342 and 120-B of IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that main

accused in the matter namely Sunil has already been enlarged on

bail by this Court vide order dated 25.07.2017 in S.B. Criminal

Misc. Bail Application No.6371/2017.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that main

(2 of 2) [CRLMB-7803/2022]

accused has already been enlarged on bail, without expressing

any opinion on the merits of the case, this Court deems it just and

proper to grant bail to the accused petitioner under Section 439

Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Omprakash S/o

Premchand shall be released on bail in connection with FIR

No.33/2017 of Police Station Pachodi, District Nagaur provided he

executes a personal bond in a 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 appearance before that court on each

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

the completion of the trial.

(KULDEEP MATHUR), VJ 53-Taruna/-

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