Montu @ Mohit S/O Sugreev vs The State Of Rajasthan ...
2024 Latest Caselaw 800 Raj/2

Rajasthan High Court

Montu @ Mohit S/O Sugreev vs The State Of Rajasthan ... on 2 February, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JP:5593]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 216/2024

Montu @ Mohit S/o Sugreev, Aged About 19 Years, R/o
Gangapur City, District Gangapur City, Rajasthan. (At Present
Confined In District Jail, Dausa)
                                                                      ----Petitioner
                                      Versus
The State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)         :     None present
For Respondent(s)         :     Mr. Parth Sharma on behalf of
                                Mr. Sudhir Jain, PP, through VC




            HON'BLE MR. JUSTICE BIRENDRA KUMAR


                                 Judgment

02/02/2024

1.    No one appears for the petitioner.

2. The Criminal Misc. Bail Application has been brought under

Section 439 of Cr.P.C., in connection with FIR No.25/2023

registered with Police Station Lawan, District Dausa for offences

under Sections 323, 342, 364-A, 365, 506 and 379 IPC.

3. It appears that allegation of kidnapping for ransom is against

co-accused Deepak and Abhimanyu @ Lala. Both the accused

persons were allowed bail in the past. No such allegation is there

against the petitioner.

4. Learned Public Prosecutor opposed the prayer for bail.

5. Considering the facts aforesaid, let the above-named

accused-petitioner be released on bail in the aforesaid FIR, if he is

[2024:RJ-JP:5593] (2 of 2) [CRLMB-216/2024]

not wanted in any other case, provided that he furnishes a bail

bond of Rs.25,000/- with two sureties of like amount to the

satisfaction of the learned trial court with following conditions:-

(i) the petitioner shall fully co-operate with investigation/trial, failing which, the trial judge would be at liberty to cancel the bail bonds of the petitioner.

(ii) the petitioner shall not leave the Country without permission of the Court otherwise it would amount to disobedience of the order of this Court and would amount for cancellation of bail.

(iii) the petitioner shall not tamper with the evidence.

6. Accordingly, the instant bail application stands allowed.

(BIRENDRA KUMAR),J

16-Mrityunjay Singh Rathore

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