Mukesh vs State
2022 Latest Caselaw 4844 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3978/2022

Mukesh S/o Tola Ram Pargi, Aged About 25 Years, R/o Chhatripada, Police Station Kotwali, Banswara District Banswara.

(Lodged In District Jail Banswara)

----Petitioner Versus The State of Rajasthan, through P.P.

                                                                  ----Respondent


For Petitioner(s)          :     Mr. Rajesh Kumar.
For Respondent(s)          :     Ms. Anita Gehlot, P.P.



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                           Judgment / Order

30/03/2022

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.16/2022, Police Station Ambapura, District Banswara for the

offence punishable under Section 392/34 of I.P.C.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate. Counsel further submits that similarly situated co-

accused Subhash has already been granted bail by this 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-3978/2022]

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 Mukesh S/o

Tola Ram Pargi shall be enlarged on bail in F.I.R. No.16/2022,

Police Station Ambapura, District Banswara 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 46-prashant/-

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