Gaurakh Nath S/O Kailash Nath vs State Of Rajasthan
2022 Latest Caselaw 2367 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               3576/2022

Gaurakh Nath S/o Kailash Nath, R/o Jogiyo Ka Nada, Kishangarh
District Ajmer (At Present In Central Jail Ajmer)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Petitioner(s) : Mr. Pradeep Sharma For Respondent(s) : Mr. S.K.Mahala, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

16/03/2022

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Gaurakh Nath S/o Kailash

Nath. The petitioner has been arrested in connection with FIR No.

06/2022 registered at Police Station Kishangarh, Ajmer, District

Ajmer for the offence(s) under Section 392 IPC and under

Sections 5 & 25 of the Arms Act.

2. Learned counsel for the accused-petitioner submits that a

false case has been foisted against the petitioner. The case is

triable by the court of Magistrate. The other similarly situated co-

accused persons have already been granted bail.

3. Per contra, learned Public Prosecutor opposed the bail

application.

4. Considering the arguments advanced by the counsel for the

parties and looking to the possibility that the trial may take long

(2 of 2) [CRLMB-3576/2022]

time to conclude, this court deems it just and proper to enlarge

the petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner named above

shall be enlarged on bail provided he furnishes a personal bond in

the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to

the satisfaction of the learned trial Judge for his appearance

before the court concerned on all the dates of hearing as and

when called upon to do so.

(FARJAND ALI),J

ARTI SHARMA /79

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