Mahendra Kumar vs State Of Rajasthan
2022 Latest Caselaw 6605 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5981/2022

Mahendra Kumar S/o Narpat Ram @ Nappa Ram, Aged About 22 Years, R/o Fagotra, Jhab Police Station, District Jalore. (Lodged In Sub Jail, Bhinmal).

                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr S.S. Shaktawat
For Respondent(s)         :     Mr. SK Bhati, PP



              HON'BLE MR. JUSTICE FARJAND ALI

                          Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

CrPC on behalf of the petitioner, who is in judicial custody in

connection with FIR No.472/2021 registered at Police Station

Bhinmal, District Jalore for offence under Section 379/34 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner stated that the offence is

triable by the Magistrate, no investigation and recovery is pending

against the accused petitioner, accused-petitioner is behind the

bars since 22.10.2021 and further investigation and trial will take

sufficiently long time, therefore, the benefit of bail may be granted

to the petitioner.

On contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5981/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that the offences are triable by Magistrate

and trial will take sufficiently longtime, therefore, without

expressing any opinion on 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 Mahendra Kumar S/o Narpat Ram @

Nappa Ram arrested in connection with FIR No.472/2021

registered at Police Station Bhinmal, District Jalore shall be

released on bail, if not wanted in any other case, 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 learned trial court, for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till completion of the trial.

(FARJAND ALI),J 246-Nidhi/-

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