Rajasthan High Court - Jodhpur
Narayan vs State Of Rajasthan on 17 February, 2020
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2076/2020
Narayan S/o Shri Gopal Regar, Aged About 26 Years, R/o
Chachelae Dhayala, P.s. Kelwa, Dist. Rajsamand.
(At Present Lodged In District Jail, Rajsamand).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 2077/2020
Mahendra Kumar S/o Shri Sohan Lal Nangarachi, Aged About 28
Years, R/o Puthol, Presently Resident Of Daulat Colony, Kelwa
Police Station, Kelwa, District Rajsamand.
(Lodged In District Jail, Rajsamand).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ankit Prakash Singh &
Mr. J.V.S. Deora
For Respondent(s) : Mr. S.K. Bhati, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 17/02/2020 The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.208/2019, Police Station Kelwa, District Rajsamand, for the offences under Sections 457, 381, 380, 436, 286 of IPC and Section 5/9B of Explosive Act. (Downloaded on 17/02/2020 at 08:51:38 PM)
(2 of 2) [CRLMB-2076/2020] Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioners that charge sheet in the case has been filed. The petitioners has suffered incarceration for last more than five months. The co- accused Pawan Regar has already been enlarged on bail by a coordinate bench of this Court vide order date 28/01/2020. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.
The learned Public Prosecutor opposes the bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.
Consequently, the bail applications are allowed. It is ordered that the accused-petitioners (1) Narayan S/o Shri Gopal Regar and (2) Mahendra Kumar S/o Shri Sohan Lal Nangarachi arrested in connection with F.I.R. No. 208/2019, Police Station Kelwa, District Rajsamand shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees: Twenty Five Thousand Only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(VINIT KUMAR MATHUR),J 72-SanjayS/-
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