Rajasthan High Court - Jaipur
Surendra Kumar @ Montu @ Rudra S/O ... vs The State Of Rajasthan on 12 March, 2024
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 3133/2024
Surendra Kumar @ Montu @ Rudra S/o Rajendra Prasad Swami,
R/o B-54, Ranjeet Nagar Police Station Kotwali Bharatpur (Raj.).
(Accused Petitioner Is In Judicial Custody In Central Jail,
Bharatpur).
----Petitioner
Versus
The State Of Rajasthan, Through The PP
----Respondent
For Petitioner(s) : Mr. Manish Gupta For Respondent(s) : Mr. Sher Singh Mahla, PP HON'BLE MR. JUSTICE FARJAND ALI Through VC Order 12/03/2024
1. The matter comes upon an Interlocutory application No.01/2024 seeking temporary bail for a limited period on the ground that the father of the petitioner has passed away on 09.03.2024. Though, he was allowed by the jail authorities to attend the cremation but for the purpose of performing other religious and customary rituals his presence would be required at home. It if further contended that a community gathering would be held and people of the society would come to console them and therefore, a lenient view may be taken for granting temporary bail for a period of 30 days.
2. Heard representative of the petitioner and the learned P.P. present on behalf of the State. Perused the material available on record.
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3. Considering the submissions and taking a humanitarian view of the matter and upon consideration of the factual aspect which is not controverted by the learned Public Prosecutor as well as taking a humanitarian view, this Court is inclined to grant indulgence of temporary bail to the petitioner.
4. Accordingly, the interim bail application is allowed. The petitioner shall be released on bail for a period of 30 days from the date of his actual release provided he furnishes a personal bond in the sum of Rs. 1,00,000/- along with two sound and solvent sureties in the sum of Rs.50,000/- each to the satisfaction of concerned trial court. The order shall be effective from the date of the petitioner's release. The concerned jail authority shall give the date of surrender to the petitioner.
(FARJAND ALI),J Samvedana /1 (Downloaded on 12/03/2024 at 08:43:32 PM) Powered by TCPDF (www.tcpdf.org)