Rajasthan High Court - Jodhpur
Durgesh vs State Of Rajasthan on 24 August, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
......
S.B. Criminal Misc. Bail Application No. 10979/2022. Durgesh S/o Lal Chand, Age 22 Years, R/O Shani Mandir Ke Pass Tehsil Dabwali District Sirsa (Hariyana). (At Present Lodged In Sub Jail, Suratgarh).
----Petitioner Versus State Of Rajasthan through PP
----Respondent For Petitioner(s) : Mr. Vikram Vaishnav on behalf of Mr. Jitendra Ojha.
For Respondent(s) : Mr. Shrawan Bishnoi, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 24/08/2022 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No. 213/2022, Police Station Suratgarh City, District Sriganganagar, for the offences punishable under Sections 457, 380 of the Indian Penal Code.
Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate and the challan of the case has already been presented. Learned counsel further submits that the petitioner is (Downloaded on 24/08/2022 at 09:42:44 PM) (2 of 2) [CRLMB-10979/2022] in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Per contra, learned Public Prosecutor has vehemently opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
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, Durgesh S/o Lal Chand, shall be enlarged on bail in connection with F.I.R. No. 213/2022, Police Station Suratgarh City, District Sriganganagar, 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 61-Mohan/-
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