Rakesh vs State Of Rajasthan ...
2023 Latest Caselaw 1739 Raj

[2023/RJJD/005361]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1953/2023

Rakesh S/o Deva Ram, Aged About 30 Years, R/o Village Balada, Anandpur Kalu Police Station, District Pali. (Confined In Sub Jail, Jaitaran)

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

----Respondent

For Petitioner(s) : Mr. D. S. Udawat For Respondent(s) : Mr. Shrawan Bishnoi, PP Mr. Dinesh Choudhary for complainant

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

14/02/2023

The petitioner has been arrested in connection with FIR

No.01/2023 of Police Station Anandpur Kalu, District Pali for the

offences punishable under Sections 143, 323, 458, 427, 354 &

436 of 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 co-accused

Vinod has already been enlarged on bail by coordinate Bench of

this Court vide order dated 30.01.2023. 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 as well as learned counsel for the

complainant has vehemently opposed the bail application.

[2023/RJJD/005361] (2 of 2) [CRLMB-1953/2023]

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

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 Rakesh S/o Deva Ram

shall be released on bail in connection with FIR No.01/2023 of

Police Station Anandpur Kalu, District Pali 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 74-nidhi/-

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