Rajasthan High Court - Jodhpur
Subhash Moond vs State on 23 April, 2021
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2552/2021
Subhash Moond S/o Shri Harphool Singh, Aged About 34 Years,
Baral, P.s. Ranoli, District Sikar. (Lodged In High Security Jail
Ajmer).
----Petitioner
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Dhirendra singh, through V.C.
For Respondent(s) : Mr. Muktyar Khan, PP
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 23/04/2021 Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.137/2015, P.S. Parbatsar, Distrtict Nagaur, for the offences under Sections 147, 148, 341, 328, 307, 395, 397, 332, 353, 224, 225, 120-B IPC, Section 3 PDPP Act and Section 3/25 Arms Act.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioner that the petitioner is facing incarceration for last more than five years. He further submits that co-accused Shakti singh who is similarly situated has been enlarged on bail by the co-ordinate Bench of (Downloaded on 30/04/2021 at 08:12:34 PM) (2 of 2) [CRLMB-2552/2021] this Court vide order dated 4.11.2020. The case of the present petitioner is on better footing than the co-accused Shakti Singh who has been enlarged on bail. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner 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 application filed by the petitioner deserves to be accepted.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Subhash Moond S/o Shri Harphool Singh arrested in connection with F.I.R. No.137/2015, P.S. Parbatsar, Distrtict Nagaur shall be released on bail; provided he 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 4-praveen/-
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