Tushant Vasu @ Suraj @ Tiger vs State Of Rajasthan ...
2023 Latest Caselaw 1475 Raj

[2023/RJJD/004371]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1412/2023

Tushant Sharma @ Suraj @ Tiger S/o Sh. Lekhraj, Aged About 28 Years, Vill. Bajju, Tejpura, P.s. Bajju, Dist. Bikaner, Raj. (Presently Lodged In Dist. Jail, Jaisalmer Since 28-11-2022).

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

----Respondent

For Petitioner(s) : Mr. Abhishek Sharma Mr. Yuvraj Singh For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

07/02/2023

The petitioner has been arrested in connection with FIR

No.127/2022 of Police Station Pokaran, District Jaisalmer for the

offence punishable under Sections 457 & 380 IPC. He has

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

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in the present case and the offences

are triable by first class Magistrate. The accused-petitioner is

behind bars and the trial of the case will take time. Therefore, it is

prayed that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

application and submitted that the petitioner is a habitual offender.

Having regard to the totality of the facts and circumstances

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

[2023/RJJD/004371] (2 of 2) [CRLMB-1412/2023]

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

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Tushant Sharma @

Suraj @ Tiger S/o Sh. Lekhraj shall be released on bail in

connection with FIR No.127/2022 of Police Station Pokaran,

District Jaisalmer provided he 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 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.

(MADAN GOPAL VYAS),J 67-nidhi/-

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