Prem vs State
2022 Latest Caselaw 4461 Raj

(1 of 2) [CRLMB-2803/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2803/2022

Prem S/o Mota Ram, Aged About 26 Years, R/o Talniau, P.s. Surpalia, District Nagaur.

(Presently Lodged In District Jail, Nagaur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rishabh Handa. For Respondent(s) : Ms. Anita Gehlot, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/03/2022

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. 71/2022, Police Station Kotwali, Nagaur, for the offences

punishable under Sections 420, 406 of I.P.C.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. He further submits that similarly situated co-accused

Ramchandra @ Ramesh has already been enlarged on bail by this

Hon'ble Court and the case of present petitioner is not

distinguishable from that 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-2803/2022]

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 Prem S/o

Mota Ram shall be enlarged on bail in F.I.R. No. 71/2022, Police

Station Kotwali, Nagaur, 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 54-prashant/-

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