Vikash Kuntal @ Vikki vs State Of Rajasthan
2022 Latest Caselaw 12291 Raj

(1 of 2) [CRLMB-13150/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13150/2022

Jagdish @ Pappu @ Pandit S/o Mangilal, Aged About 38 Years, R/o Vill. Lasooldiya Ramnath, P.s. Kurawar, Dist. Rajgarh, Mp Presently Data Colony, Vivekanand, Opp. Library, Lal Ghati, P.s. Koifija, Bhopal Mp (Lodged Central Jail, Jodhpur).

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 13151/2022 Vikash Kuntal @ Vikki S/o Sh. Balkishan, Aged About 35 Years, R/o W.no. 12, Linepar, Mana Budhni, P.s. Budhni, Dist. Sihor, Presently Vill. Saratha, P.s. Pandurana, Dist. Chindwara, Mp (Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Pukh Raj For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/10/2022

The petitioners have been arrested in connection with FIR

No.18/2022 of Police Station Vivek Vihar, Jodhpur for the offence

punishable under Sections 420, 465, 468, 120B IPC. They have

preferred these two separate bail applications under Section 439

Cr.P.C.

(2 of 2) [CRLMB-13150/2022]

Counsel for the petitioners submits that the offences are

triable by the Magistrate. The accused-petitioners are in judicial

custody and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioners.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances

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

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

petitioners under Section 439 Cr.P.C.

Accordingly, both the bail applications filed under Sec.439

Cr.P.C. are allowed and it is directed that petitioners (1) Jagdish @

Pappu @ Pandit S/o Mangilal & (2) Vikash Kuntal @ Vikki S/o Sh.

Balkishan shall be released on bail in connection with FIR

No.18/2022 of Police Station Vivek Vihar, Jodhpur provided each of

them executes a personal bond in a sum of Rs.1,00,000/- with

two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of 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.

(MANOJ KUMAR GARG),J 194-195 MS/-

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