Dinesh Kumar @ Dagar vs State Of Rajasthan (2025:Rj-Jd:3098)
2025 Latest Caselaw 4782 Raj

Rajasthan High Court - Jodhpur

Dinesh Kumar @ Dagar vs State Of Rajasthan (2025:Rj-Jd:3098) on 16 January, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:3098]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      AT JODHPUR.
     S.B. Criminal Misc. Interim Bail Application No. 557/2025

Dinesh Kumar @ Dagar S/o Late Shri Mange Ram, Aged About
35 Years, R/o Harpalu Sanwal, Tehsil Rajgarh, Dist. Churu.
 (At Present Lodged In Dist. Jail, Churu)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Dinesh Kumar Godara.
For Respondent(s)         :     Mr. Shrawan Singh Rathore, PP



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

16/01/2025 The petitioner has been arrested in connection with F.I.R.

No.172/2019, Police Station Rajgarh, District Churu for the offence

punishable under Sections 302, 120-B of IPC and section 27 of

Arms Act. He has preferred this interim bail application under

Section 483 of BNSS.

Heard learned counsel for the parties. Perused the material

on record.

Learned counsel for the petitioner submits that petitioner's

real brother Naresh Kumar has passed away and there is no other

male member in the family to complete the last rites ceremony of

his brother and therefore, he prays that the petitioner may be

enlarged on interim bail for a period of two weeks.

Learned Public Prosecutor on getting the verification has

fortified the fact that the petitioner's real brother Naresh Kumar

[2025:RJ-JD:3098] (2 of 2) [CRLMB-557/2025]

has passed away and there is no other male member in the family

to perform last rites ceremony of his brother.

Having regard to the totality of the facts and circumstances

of the case, this Court deems it just and proper to grant interim

bail to the petitioner under Section 483 of BNSS for a period of

two weeks from the date of his actual release.

Accordingly, the interim bail application filed under Section

483 of BNSS is allowed and it is directed that petitioner- Dinesh

Kumar @ Dagar S/o Late Shri Mange Ram shall be released

on interim bail for a period of two weeks from the date of his

actual release, provided he furnishes a personal bond in the sum

of Rs.1,00,000/- (Rupees: One Lac Only) along with two sureties

of Rs. 50,000/- (Rupees: Fifty Thousand Only) (out of which one

of the surety will be of a close family member) each to the

satisfaction of the concerned Jail Superintendent on usual

conditions. He shall surrender back before the concerned Jail

Superintendent after completion of two weeks from the date of his

release. The concerned Jail Superintendent shall give a date of his

surrender.

Let this interim bail application be again listed on

03.02.2025 and on that date, learned Public Prosecutor and

learned counsel for the petitioner shall submit the compliance of

this order.

(VINIT KUMAR MATHUR),J 144-AnilSingh/-

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