Mukul vs State Of Rajasthan
2022 Latest Caselaw 8168 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7782/2022

Mukul S/o Bhagwan Das, Aged About 28 Years, R/o Sector 07 House No. 569, Guhana, District Sonipat, Haryana.

(At Present Lodged In Sub Jail, Rajgarh)

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia. For Respondent(s) : Mr. M.A. Siddiqui, G.A. cum AAG.

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

Judgment / Order

14/06/2022

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.372/2021, registered at Police Station Rajgarh, District

Churu, for the offences under Sections 366, 376(2)(n) IPC.

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 petitioner

has been falsely implicated in the criminal case and the allegations

leveled against him are far from truth. The F.I.R. has been filed

after a delay of about two months from the date of alleged

incident. The challan has already been filed and the material as

alleged in the F.I.R. has not been recovered by the Investigating

Officer. The petitioner is in judicial custody and the trial of the

(2 of 2) [CRLMB-7782/2022]

case will take sufficiently long time, therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned G.A. cum AAG has opposed the bail application but

on being asked the question, informed that no pictures as alleged

in the F.I.R. have been recovered.

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 Mukul S/o

Bhagwan Das arrested in connection with F.I.R. No.372/2021,

registered at Police Station Rajgarh, District Churu 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 47-prashant/-

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