Sanjay vs State
2022 Latest Caselaw 6588 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5343/2022

Sanjay S/o Ratan Singh, Aged About 46 Years, R/o Chiti, P.s. Dankaur, District Gautambuddh Nagar (U.p.) (Presently Lodged At Central Jail, Udaipur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Manish Pitaliya For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.173/2019, Police Station Bhupalpura,

District Udaipur, registered for the offence under Sections 420,

406 & 120B of IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that similar

situated co-accused Rajesh Kumar has already been released on

bail from coordinate Bench of this Court. The petitioner is behind

the bar since year 2020 and his incarceration beyond two months

from the date of commencement of trial is not in accordance by

law, further investigation and trial will take sufficiently long time,

therefore, benefit of bail may be granted to the accused petitioner.

(2 of 2) [CRLMB-5343/2022]

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that similar situated co-accused has already

been granted bail and trial will take sufficiently long time,

therefore, without expressing any opinion on the merits/demerits

of the case, this Court is of the opinion that the bail application

filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner-Sanjay S/o Ratan Singh, arrested in

connection with F.I.R. No.173/2019, Police Station Bhupalpura,

District Udaipur, shall be released on bail, provided he furnishes a

personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two

sureties of Rs.25,000/- (Rupees Twenty Five Thousand) each to

the satisfaction of the learned trial Court for his appearance before

that Court on each and every date of hearing and whenever called

upon to do so till the completion of the trial.

(FARJAND ALI),J 96-nidhi/-

Powered by TCPDF (www.tcpdf.org)