Bahadur vs State Of Rajasthan
2022 Latest Caselaw 6608 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5580/2022

Bahadur S/o Prahlad Ram, Aged About 32 Years, Kuliyana, P.s. Peelwa, Dist. Nagaur. (Presently Lodged In Central Jail, Ajmer).

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

----Respondent

For Petitioner(s) : Mr. Surendra Bana 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.504/2021, Police Station Hanumangarh

Junction, District Hanumangarh, registered for the offence under

Section 454 & 380 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offences

are triable by Magistrate and the petitioner is behind the bar. The

investigation and trial will take sufficiently long time, therefore,

benefit of bail may be granted to the accused petitioner.

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 offences are triable by Magistrate and

(2 of 2) [CRLMB-5580/2022]

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 petitioners deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner- Bahadur S/o Prahlad Ram, arrested in

connection with F.I.R. No.504/2021, Police Station Hanumangah

Junction, District Hanumangarh, 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/- each (Rupees

Twenty Five Thousand) to the satisfaction of the learned trial Court

for their 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 132-nidhi/-

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