Lakhdeep @ Lakha vs State Of Rajasthan
2022 Latest Caselaw 8167 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7788/2022

Lakhdeep @ Lakha S/o Gurlal Singh, Aged About 23 Years, R/o Norangdesar, Tehsil And District Hanumangarh Town. (At Present Lodged In Sub Jail, Anupgarh)

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Vikram Sharma, 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. 640/2021 of

Police Station Anupgarh, District Sriganganagar for the offences

punishable under Sections 458, 395, 342, 427, 147 and 149 of

IPC. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner submitted that FIR was

lodged by the complainant against unknown person, however,

during investigation charge-sheet has already been filed in the

matter. It is also submitted that petitioner is in custody since

26.11.2021 and trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7788/2022]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that charge-

sheet has already been filed, 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 Lakhdeep @

Lakha S/o Gurlal Singh shall be released on bail in connection with

FIR No. 640/2021 of Police Station Anupgarh, District

Sriganganagar 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 48-Taruna/-

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