Chirag Khan @ Naju vs State Of Rajasthan ...
2023 Latest Caselaw 3917 Raj

[2023/RJJD/013124]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5032/2023

Chirag Khan @ Naju S/o Noor Mohammad, Aged About 22 Years, W.no. 04, Peerkamdiya, P.s. Tibbi, Dist. Hanumangarh. (At Present Lodged In Sub Jail, Suratgarh, Dist. Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Kulwant Singh. For Respondent(s) : Mr. Shrawan Kumar, PP.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

02/05/2023 This application for bail under Section 439 Cr.P.C. has been

filed by the petitioner who has been arrested in connection with

F.I.R. No.32/2023 registered at Police Station Jaitsar, District Sri

Gangangagar, for offences under Sections 457 and 380 IPC.

Heard learned counsel for the petitioner as also the learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Court of Magistrate. The petitioner is in judicial custody and the

trial of the case will take sufficiently long time, therefore, the

benefit of bail should be granted to the accused-petitioner.

Per contra, learned Public Prosecutor has opposed the bail

application.

[2023/RJJD/013124] (2 of 2) [CRLMB-5032/2023]

Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is of the opinion that the

bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application under Section 439 Cr.P.C.

is allowed. It is ordered that the accused-petitioner Chirag Khan

@ Naju S/o Noor Mohammad arrested in connection with F.I.R.

No.32/2023 registered at Police Station Jaitsar, District Sri

Gangangagar, shall be released on bail, if not wanted in any other

case, provided he furnishes a personal bond of Rs.50,000/- and

two sureties of Rs.25,000/- each, to the satisfaction of learned

trial court, for his appearance before that court on each & every

date of hearing and whenever called upon to do so till completion

of the trial.

(KULDEEP MATHUR),J 323-Tikam/-

Powered by TCPDF (www.tcpdf.org)