Mohit @ Mannu vs State
2022 Latest Caselaw 6811 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6023/2022

Mohit @ Mannu S/o Shri Bhagwandas, Aged About 18 Years, R/o H.g. School Road Manpur Tehsil Aburoad Dist. Sirohi Raj. (Presently Lodged In Sub Jail Aburaod)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. S. S. Rathore For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

07/05/2022

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.127/2022 registered at Police Station

Aburoad-Sadar, District Sirohi for offence under Section 147, 148,

149, 452, 323, 395 & 427 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that similarly

situated co-accuseds Mukesh Kumar S/o Sh. Lala Ram and Raju

[email protected] Odha S/o Sh. Pratap have already been enlarged on bail by

the coordinate Bench of this Court. He seeks bail for the petitioner

on the ground of parity. The petitioner is behind the bars and

further investigation and trial will take sufficiently long time,

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

(2 of 2) [CRLMB-6023/2022]

On contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly the fact that similarly situated co-accused have

already been granted bail 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 Mohit @ Mannu S/o Shri Bhagwandas

arrested in connection with FIR No.128/2022 registered at Police

Station Pindwara, District Sirohi 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 119-nidhi/-

Powered by TCPDF (www.tcpdf.org)