Khatru vs The State Of Rajasthan ...
2023 Latest Caselaw 10509 Raj

Rajasthan High Court - Jodhpur

Khatru vs The State Of Rajasthan ... on 7 December, 2023

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2023:RJ-JD:42589]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 15460/2023

Khatru S/o Raniya, Aged About 23 Years, R/o Kukawas, Police
Statin Mandwa, Dist. Udaipur. (Presently Lodged In Central Jail,
Udaipur)
                                                                    ----Petitioner
                                     Versus
The State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Hemank Vaishanav
For Respondent(s)          :     Mr. Gaurav Singh, PP



         HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

07/12/2023

1. The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Khatru. The petitioner has

been arrested in connection with FIR No. 73/2023 registered at

Police Station Kotda, District Udaipur for the offence(s) under

Sections 3 & 5/25 of Arms Act.

2. Learned counsel for the petitioner submits that the accused-

petitioner has been falsely implicated in the case merely on the

disclosure statement of the main accused Lalu, from whom illegal

gun was recovered. Learned counsel for the petitioner furhter

submits that the charge-sheet has already been filed before the

learned trial court. The trial of the case may take sufficiently long

time, therefore, the benefit of grant of bail may be granted to the

accused-petitioner.

3. Per contra, learned Public Prosecutor opposes the grant of

bail application.

[2023:RJ-JD:42589] (2 of 2) [CRLMB-15460/2023]

4. Considering the arguments advanced by the counsel for the

parties and looking to the fact that the recovery of illegal gun was

effected from the possession of main co-accused Lalu and the trial

of the case may take considerable time, I deem it just and proper

to enlarge the accused-petitioner on bail.

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Khatru S/o

Raniya in connection with FIR No. 73/2023 registered at Police

Station Kotda, District Udaipur shall be enlarged on bail provided

he furnishes a personal bond in the sum of Rs.50,000/- with two

sureties of Rs.25,000/- 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.

(PRAVEER BHATNAGAR),J 95-mohit/-

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