Navneet Garg vs State Of Rajasthan
2022 Latest Caselaw 7792 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2214/2022

Navneet Garg S/o Shri Vishnu Garg Agarwal, Aged About 22 Years, R/o Ward No. 16, Sadulshahar, District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar)

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

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/05/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.410/2018 of

Police Station Sadulshahar, District Sri Ganganagar for the

offences punishable under Sections 307, 384, 387 and 34 of IPC.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that since

the co-accused persons namely Vikas Bhargav, Naresh Bhadu,

Amit Kumar, Prem Kumar @ Prema, Dilip Kumar, Vishal and Bhim

Sen have already been enlarged on bail by the trial court as well

as by this Court, the petitioner may also be enlarged on bail as

his case is not distinguishable from them.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-2214/2022]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Navneet Garg

S/o Shri Vishnu Garg Agarwal shall be released on bail in

connection with FIR No.410/2018 of Police Station Sadulshahar,

District Sri Ganganagar provided he executes a personal bond in a

sum of Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- 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 the completion of the trial.

(VIJAY BISHNOI),J 197-mohit/-

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