Rahul vs State
2022 Latest Caselaw 8172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6648/2022

Rahul S/o Moti Lal, Aged About 24 Years, R/o Kachchhavo Ka Bera Balesar Satta Ps Balesar Dist. Jodhpur.

(Presently Lodged In Sub Jail Pichiyak)

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

----Respondent

For Petitioner(s) : Mr. Sampat Prajapat. 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.46/2022, registered at Police Station Bilara, Jodhpur

Rural, for offence under Section 306 of I.P.C.

Heard learned counsel for the petitioner as also the learned

Public Prosecutor and perused the material available on record as

well as the challan papers.

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in the criminal case. The complainant

implicated the petitioner in this case by way of lodging F.I.R.

against him due to personal enmity from him. Counsel further

submits that the petitioner and the deceased had friendly relation

with each other. The petitioner is in judicial custody and the trial of

(2 of 2) [CRLMB-6648/2022]

the 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.

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 Rahul S/o

Moti Lal arrested in connection with F.I.R. No.46/2022, registered

at Police Station Bilara, Jodhpur Rural 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 9-prashant/-

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