Rajasthan High Court - Jodhpur
Anil Khileri vs State on 16 March, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3354/2022
1. Anil Khileri S/o Jairam, Aged About 26 Years, R/o Nimbli
Patelan, Police Thana Rohat, Pali. (Lodged In Central Jail
Jodhpur)
2. Ramesh S/o Devaram, Aged About 25 Years, R/o Doli
Police Thana Kalyanpur, Distt. Barmer. (Lodged In Central
Jail Jodhpur)
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Jayran Saran
For Respondent(s) : Mr. Mukesh Trivedi, PP
Mr. Mohan Lal Bishnoi, for
complainant.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 16/03/2022 The petitioners have been arrested in connection with FIR No.43/2022 of Police Station Luni, District Jodhpur for the offences punishable under Sections 147, 148, 149, 341, 323, 342, 364-A & 307 IPC and Sections 3, 9/25 & 4/25 of Arms Act. They have preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioners submits that the compromise has arrived between the parties and similarly situated co-accused Rajuram and Kailash have enlarged on bail and the case of present petitioners are similar to that of the co-accused. The accused- petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail (Downloaded on 16/03/2022 at 08:51:52 PM) (2 of 2) [CRLMB-3354/2022] should be granted to the accused-petitioners.
Learned Public Prosecutor vehemently opposed the bail application.
Counsel for the complainant concur the fact of compromise. 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 petitioners under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Anil Khileri S/o Jairam & (2) Ramesh S/o Devaram shall be released on bail in connection with FIR No.43/2022 of Police Station Luni, District Jodhpur provided they execute personal bonds in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(MANOJ KUMAR GARG),J 19-Ishan/-
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