Rajasthan High Court - Jodhpur
Suresh Kumar @ Dabloo vs State on 13 October, 2017
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Misc. Bail No. 9262 / 2017
Suresh Kumar @ Dabloo S/o Bhup Singh, By Caste Dhanak,
Resident of Rakhi, Tehsil Bhadra District Hanumangarh. (At
Present Lodged in Sub Jail, Bhadra).
----Petitioner
Versus
The State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. R.S. Choudhary.
For Respondent(s) : Mr. Deepak Choudhary, PP.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Judgment / Order 13/10/2017 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.296/2017 registered at Police Station Bhadra, District Hanumangarh, for the offences under Sections 457, 323 & 354 of IPC.
Heard learned counsel for the petitioner and learned Public Prosecutor.
It is submitted that the petitioner was arrested in connection with offence under Sections 457, 323 and 354 of IPC and after investigation he is in custody, therefore, he may be enlarged on bail.
(2 of 2) [CRLMB-9262/2017] Learned Public Prosecutor vehemently opposed the prayer of the learned counsel for the petitioner.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioner, Suresh Kumar @ Dabloo S/o Bhup Singh, arrested in connection with F.I.R. No.296/2017 of Police Station- Bhadra, District Hanumangarh, shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- (one surety should be female family member (either mother or sister) of the accused petitioner) 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.
(GOPAL KRISHAN VYAS)J. DJ/-
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