Harun @ Ponda S/O Late Shri Hameed vs State Of Rajasthan on 9 January, 2023

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Rajasthan High Court - Jaipur

Harun @ Ponda S/O Late Shri Hameed vs State Of Rajasthan on 9 January, 2023

Bench: Manoj Kumar Garg

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 18160/2022

Harun @ Ponda S/o Late Shri Hameed, Aged About 19 Years, R/o
Survey No. B-504, Shaheed Indra, Jyoti Nagar, Police Station
Bhatta Basti, Jaipur (At Present Confined In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr.M.P.Singh, Adv. For Respondent(s) : Mr.Babu Lal Nasuna, Dy.G.A./P.P. HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 09/01/2023 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.02/2022, Police Station Bhatta Basti, Jaipur for the offence under Sections 457, 380 of IPC.

Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application. I have considered the arguments advanced before me and gone through the material available on record. (Downloaded on 10/01/2023 at 12:03:28 AM)

(2 of 2) [CRLMB-18160/2022] Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Harun @ Ponda S/o Late Shri Hameed shall be enlarged on bail in FIR No.02/2022, Police Station Bhatta Basti, Jaipur provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG), J.

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Rajasthan High Court - Jaipur