Rajasthan High Court - Jodhpur
Raman Kumar vs State on 28 September, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 13227/2021
1. Raman Kumar S/o Sadeek, Aged About 32 Years, Palla
Megha, P.s. Sadraw Firojpur, At Present Dhulchik Road
Gali Tower Wali, Police Station Firozpur City. (At Present
Lodged In Sub Jail, Nohar Dist. Hanumangarh).
2. Kajal W/o Prem Kumar, Aged About 40 Years, Bathhol
Dharmpur, Dist. Solan, Himachal Pradesh, At Present
Dhulchik Road Gali Tower Wali, Police Station Firozpur
City. (At Present Lodged In Sub Jail, Nohar Dist.
Hanumangarh).
3. Anju Kaur D/o Prem Kumar, Aged About 23 Years, Bathhol
Dharmpur, Dist. Solan, Himachal Pradesh, At Present
Dhulchik Road Gali Tower Wali, Police Station Firozpur
City. (At Present Lodged In Sub Jail, Nohar Dist.
Hanumangarh).
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Vikas Bijarnia, Adv.
For Respondent(s) : Mr. Vikram Sharma, PP
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order 28/09/2021
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.160/2021 Registered at Police Station Nohar, District Hanumangarh for the offence(s) under Sections 420, 406, 120-B and 143 IPC.
2. Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. They are (Downloaded on 28/09/2021 at 08:54:14 PM) (2 of 2) [CRLMB-13227/2021] behind the bars since 31.07.2021. Similarly situated co-accused Simran was enlarged on bail by the Co-ordinate Bench of this Court and conclusion of trial may take long time.
3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioners and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners Raman Kumar S/o Sadeek, Kajal W/o Prem Kumar and Anju Kaur D/o Prem Kumar shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NARENDRA SINGH DHADDHA),J Gourav/74 (Downloaded on 28/09/2021 at 08:54:14 PM) Powered by TCPDF (www.tcpdf.org)