Durgesh vs State
2022 Latest Caselaw 4259 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3672/2022

1. Durgesh S/o Hara Daroga, Aged About 45 Years, R/o Tahla, Police Station Mandalgarh, District Bhilwara.

2. Shanti Lal S/o Bhanwar Lal, Aged About 45 Years, R/o Ward No. 09, Bhopalsagar, Police Station Bhopalsagar, District Chittorgarh.

(At Present Lodged In Sub Jail Nimbahera, District Chittorgarh)

----Petitioners Versus State of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr.Mohd. Rasheed, Adv. For Respondent(s) : Mr.Mukesh Trivedi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/03/2022

The present bail application has been filed under Section 439

Cr.P.C. The petitioners have been arrested in connection with FIR

No.40/2022, Police Station Bhadesar, Distt. Chittorgarh for the

offence under Sections 407, 120-B of IPC.

Learned counsel for the petitioners submits that the offences

alleged to have been committed by the petitioners are triable by

Magistrate. The petitioners are in judicial custody and the trial of

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

bail may be granted to the accused-petitioners.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3672/2022]

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 petitioners on bail.

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

allowed and it is ordered that the accused-petitioners (1) Durgesh

S/o Hara Daroga and (2) Shanti Lal S/o Bhanwar Lal shall be

enlarged on bail in FIR No.40/2022, Police Station Bhadesar, Distt.

Chittorgarh provided each of them 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 their appearance

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

when called upon to do so.

(MANOJ KUMAR GARG),J 76-NK/-

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