Rajasthan High Court - Jaipur
Naresh Kumar@Dinesh Kumar S/O Ram ... vs State Of Rajasthan Through Pp on 25 October, 2018
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO. 13217/2018
Naresh Kumar @ Dinesh Kumar S/o Ram Kishan B/c Meena, R/o Bajoli,
Police Station Raini, District Alwar (Raj.)
(At Present Confined In Sub Jail Bandikui)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Anil Sharma for Mr. Jitendra Pandey For Respondent : Mr. Ram Ratan Gurjar, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Order 25/10/2018 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.361/2018 registered at Police Station Bandikui, District Dausa for offence under Section 379, 411 Indian Penal Code, 1860.
Present case relates to theft of motor-cycle. Learned counsel for the petitioner has submitted that the petitioner is in custody since 12.10.2018. Recovery has already been effected from the co-accused of the petitioner. Presently, petitioner is in judicial custody and is not required for further investigation.
Learned State Counsel, has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/118 Powered by TCPDF (www.tcpdf.org)