Hanshraj vs State Of Rajasthan
2022 Latest Caselaw 8174 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6273/2022

Hanshraj S/o Shri Shobharam, Aged About 24 Years, B/c Aachariya Hindu, R/o Lambiya Police Station Anandpur Kalu District Pali, Rajasthan.

(Presently Lodged In District Jail, Pali (Rajasthan))

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

----Respondent

For Petitioner(s) : Mr. Firoz Khan.

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.40/2022, registered at Police Station Anandpur Kalu,

District Pali, for the offences punishable under Sections 365, 376

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 he has falsely

been implicated in the criminal case by the complainant and no

such incident as alleged in the F.I.R. No.40/2022 has ever

happened. Counsel further submits that the allegations in the

F.I.R. have been leveled against him just to settle the dispute with

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regard to the money which was borrowed by the complainant from

the petitioner. 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.

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 Hanshraj S/o

Shri Shobharam arrested in connection with F.I.R. No.40/2022,

registered at Police Station Anandpur Kalu, District Pali 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 5-prashant/-

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