Harun @ Ponda S/O Late Hameed vs State Of Rajasthan on 13 January, 2023

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Rajasthan High Court - Jaipur

Harun @ Ponda S/O Late Hameed vs State Of Rajasthan on 13 January, 2023

Bench: Manoj Kumar Garg

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 266/2023

Harun @ Ponda S/o Late Hameed, Aged About 19 Years, R/o
Survey No. B-504, Shaheed Indra Jyoti Nagar, Police Station
Bhatta Basti, Jaipur. ( At Present Confined In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s)         :    Mr. M.P. Singh
For Respondent(s)         :    Mr. Chandragupt Chopra, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                                    Order

13/01/2023

The petitioner has been arrested in connection with FIR No.67/2022 of Police Station Bhatta Basti, District Jaipur, for the offences punishable under Sections 457 and 380 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that offences are triable by the Magistrate. Challan of the case has already been presented. The accused petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused- petitioner.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the (Downloaded on 14/01/2023 at 12:48:15 AM) (2 of 2) [CRLMB-266/2023] case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Harun @ Ponda S/o Late Hameed, shall be released on bail in connection with FIR No.67/2022 of Police Station Bhatta Basti, District Jaipur provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his 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 Ishan/39 (Downloaded on 14/01/2023 at 12:48:15 AM) Powered by TCPDF (www.tcpdf.org)

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Rajasthan High Court - Jaipur