Yogesh @ Dabbu vs State
2022 Latest Caselaw 3307 Raj

(1 of 2) [CRLMB-2800/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2800/2022

Yogesh @ Dabbu S/o Ratanlal, Aged About 26 Years, R/o Khajpura, P.s. Hatundi, District Ajmer. At Present J.k. Choraha, Nimbahera, P.s. Kotwali Nimbahera, District Chittorgarh (Raj.) (At Present Lodged At Sub Jail, Nimbahera)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Zafar Khan.

For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with F.I.R.

No.24/2022, P.S. Kotwali Nimbahera, District Chittorgarh, for the

offences under Sections 458, 380, 323, 341, 427 and 120-B of the

I.P.C.

Learned counsel for the petitioner submits that similarly

situated co-accused have already been granted bail by this Court

and the case of the present petitioner is not distinguishable from

those of the co-accused. The petitioner is in judicial custody and

the trial of the case will take sufficient long time. Therefore, the

benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2800/2022]

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Yogesh @

Dabbu S/o Ratanlal shall be enlarged on bail in F.I.R. No.24/2022,

P.S. Kotwali Nimbahera, District Chittorgarh provided he furnishes

a personal bond in the sum of Rs.1,00,000/- with two sureties of

Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 63-prashant/-

Powered by TCPDF (www.tcpdf.org)