Rajasthan High Court - Jodhpur
Madan Lal & Ors vs State on 12 April, 2018
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 3529 / 2018
1. Madan Lal S/o Dalip Singh, By Caste Nai, Resident of Village
Bhangarh Police Station Bhirani, Tehsil Bhadra District
Hanumangarh.
2. Suresh Kumar S/o Sultan Singh, By Caste Khati, Resident of
Village Bhangarh, Police Station Bhirani, Tehsil Bhadra, District
Hanumangarh.
3. Surendra Kumar S/o Devi Lal, By Caste Jat, Resident of Village
Bhanai, P.S. & Tehsil Bhadra District Hanumangarh.
4. Satpal Singh S/o Sumer Singh, By Caste Rajput, Resident of
Village Bhanai, P.S. & Tehsil Bhadra District Hanumangarh.
5. Rawatmal S/o Shree Chand, By Caste Jat, Resident of Village
Kirada Chhota P.S. & Tehsil Bhadra District Hanumangarh.
6. Ashok Kumar S/o Ram Kumar, By Caste Dhanak, Resident of
Village Kirada Chhota P.S. & Tehsil Bhadra District Hanumangarh.
7. Azad Singh S/o Ram Singh, By Caste Jat, Resident of Village
Dhaka, P.S. & Tehsil Bhadra District Hanumangarh.
8. Indervesh S/o Hari Singh, By Caste Jat, Resident of
Shyoratada, P.S. & Tehsil Bhadra District Hanumangarh.
9. Pradeep Kumar S/o Bhura Ram, By Caste Jat, Resident of
Village Anupshahar, P.S. & Tehsil Bhadra District Hanumangarh.
10. Kishore Singh S/o Pabudan, By Caste Rajput, Resident of
Village Anupshahar P.S. & Tehsil Bhadra District Hanumangarh.
11. Ramdev S/o Duli Chand, By Caste Meghwal, Resident of
Village Chhani Badi, P.S. Bhirani Tehsil Bhadra District
Hanumangarh. (At Present Lodged in Central Jail, Sri Ganganagar)
----Petitioners
Versus
The State of Rajasthan
----Respondent
(2 of 3)
[CRLMB-3529/2018]
_____________________________________________________
For Petitioner(s) : Mr. OM Rajpurohit
For Respondent(s) : Mr. AS Rathore, PP
_____________________________________________________
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order 12/04/2018 The petitioners have been arrested in connection with FIR No.435/2016 of Police Station Jawahar Nagar, Distt. Sri Ganganagar for the offence punishable under Sections 420, 467, 468, 471, 474 and 120-B of IPC. They have preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that similar situated co- accused has already been granted bail by this Court. The case of the present petitioner is also similar. Counsel further submits that the accused-petitioner is in judicial custody and the trial of the case will take sufficient long time for disposal. Therefore, the benefit of bail should be granted to the petitioner.
Learned Public Prosecutor has opposed the bail application. Heard learned counsel for the petitioners and learned Public Prosecutor and perused the material available.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners 1. Madan Lal S/o Dalip (3 of 3) [CRLMB-3529/2018] Singh, 2. Suresh Kumar S/o Sultan Singh, 3. Surendra Kumar S/o Devi Lal, 4. Satpal Singh S/o Sumer Singh, 5. Rawatmal S/o Shree Chand, 6. Ashok Kumar S/o Ram Kumar, 7. Azad Singh S/o Ram Singh, 8. Indervesh S/o Hari Singh, 9. Pradeep Kumar S/o Bhura Ram, 10. Kishore Singh S/o Pabudan, 11. Ramdev S/o Duli Chand, be released on bail in connection with FIR No.435/2016 of Police Station Jawahar Nagar, Distt. Sri Ganganagar provided each of them execute a personal bond in a sum of Rs.80,000/- each with two sound and solvent sureties of Rs.40,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(MANOJ KUMAR GARG),J.
Amit/63