Rajasthan High Court
Deepak Mundotiya @ Deepu S/O ... vs State Of Rajasthan on 30 September, 2022
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 14635/2022
Deepak Mundotiya @ Deepu S/o Hanuman Sahai, R/o Near
Ganga Mata Temple, Raigar Mohalla, Bagru, Jaipur ( At Present
Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 14736/2022
Prathvi Raiger S/o Shri Kailash Chand, Aged About 21 Years,
Resident Of Plot No. 14, Sava Ki Bagichi, Raigro Ka Mohalla,
Bagru, Police Station Bagru, District Jaipur (Raj.) ( At Present
Accused Confined In District Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Pushpendra Kumar Pandey and
Mr. Rahul Agarwal
For Respondent(s) : Mr. N.S. Saran, P.P.
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Judgment / Order
30/09/2022
Both the misc. applications seeking bail under Section 439
Cr.P.C. have been filed by the petitioners, who have been arrested
in FIR No.259/2022 registered at Police Station Sanganer Sadar,
District Jaipur City (South) for the offences punishable under
Sections 382, 411 and 120B IPC.
(2 of 3) [CRLMB-14635/2022]
Learned counsel for the petitioners submits that the offences
alleged to have been committed by the accused petitioners are
triable by the Magistrate. Counsels submits that the petitioners
are in judicial custody from the date of arrest. Counsel submits
that the trial may take time to conclude, therefore, accused may
be enlarged on bail.
Learned Public Prosecutor opposed the grant of bail
application.
Looking to the fact that the the offences alleged to have
been committed by the petitioners are triable by the Magistrate,
they are in judicial custody from the date of arrest and the trial
may take time to conclude but without commenting on the merits
of the case, this Court deems it just and proper to enlarge
accused-petitioner on bail under Section 439 Cr.P.C.
Accordingly, both the bail applications filed under Section
439 Cr.P.C. are allowed and it is directed that the accused
petitioners namely; Deepak Mundotiya @ Deepu s/o
Hanuman Sahai and Prathvi Raiger s/o Shri Kailash Chand
shall be released on bail in connection with the aforementioned
FIR, provided each of the accused petitioner executes a personal
bond in the sum of Rs.50,000/- with two sound and solvent
sureties of Rs.25,000/- each to the satisfaction of learned trial
court for their appearance before the court on each and every
date of hearing and whenever called upon to do so till the
completion of the trial.
(3 of 3) [CRLMB-14635/2022]
Registry is directed to place on record a copy of this
order in the connected case file.
(ANOOP KUMAR DHAND)J
Sharma NK/80-81
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