Rohit Kandara @ Sukhi vs State Of Rajasthan
2022 Latest Caselaw 7365 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR.

.....

S.B. Criminal Misc. Bail Application No. 6360/2022.

Rohit Kandara @ Sukhi S/o Suresh Kumar, aged about 20 years,

R/o Harizan Basti Kaluji Ki Baghechi Police Station Kotwali Distt.

Pali (Raj.).

(Presently Lodged At District Jail, Pali).

----Petitioner Versus State Of Rajasthan through PP

----Respondent

For Petitioner(s) : Mr. Mohan Ram Choudhary. For Respondent(s) : Mr. N.S. Bhati, PP.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/05/2022

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. 418/2021, Police Station Kotwali, District Pali, for the offences

under Sections 394, 411 of the Indian Penal Code.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner is triable by

Magistrate and the challan of the case has already been

presented. 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.

(2 of 2) [CRLMB-6360/2022]

Learned Public Prosecutor has opposed the bail application.

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, Rohit

Kandara @ Sukhi S/o Suresh Kumar, shall be enlarged on bail

in F.I.R. No. 418/2021, Police Station Kotwali, District Pali,

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 S/117-Mohan/-

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