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Rajasthan High Court - Jodhpur

Satu @ Santram @ Sultan vs State Of Rajasthan on 19 January, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
       S.B. Criminal Miscellaneous Bail Application No. 796/2023

Satu @ Santram @ Sultan S/o Likhma Ram, Aged About 60
Years, Shimla P.s. Bhanipura Dist. Churu. (At Present Lodged In
Sub Jail, Nohar)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. J. K. Suthar
For Respondent(s)         :     Mr. Shiv Kumar Bhati, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 19/01/2023 The instant bail application has been filed by the petitioner under Section 439 Cr.P.C against the order impugned dated 20.12.2022 passed by learned court below in connection with FIR No.187/2022 registered at Police Station Pallu, District Hanumangarh, for the offences under Sections 379, 447 and 34 IPC.

Learned counsel for the accused-petitioner submits that the co-accused has already been enlarged on bail. He further submits that the case is exclusively triable by the court of Magistrate. Challan has already been filed. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.

Per contra, learned Public Prosecutor has opposed the bail application.

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(2 of 2) [CRLMB-796/2023] Heard. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused-petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner-Satu @ Santram @ Sultan S/o Likhma Ram shall be enlarged on bail provided he 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 his appearance before the court concerned on all the dates of hearing as and when called upon to do so.

(KULDEEP MATHUR),J 155-KshamaD/-

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