Rajasthan High Court - Jodhpur
Deepak @ Deepu Menaria vs State Of Rajasthan on 27 June, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 5623/2022
Deepak @ Deepu Menaria S/o Sh. Prem Shankar Menaria, Aged
About 28 Years, R/o Village Chirwa Ps Sukher Udaipur Raj.
(Presently Lodged In Central Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Pradeep Shah
For Respondent(s) : Mr. Arun Kumar, PP.
Mr. Vishal Sharma for the
complainant.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 27/06/2022 The petitioner has been arrested in connection with FIR No. 71/2022 of Police Station Sukher, District Udaipur, for the offence punishable under Sections 341, 307/34 of IPC and Section 3/25 of Arms Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that no one has been injured in this case and the challan of the case has already been presented. The accused-petitioner is in judicial custody since 06.02.2022 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 and learned counsel for the complainant have vehemently argued and submit that as many as (Downloaded on 27/06/2022 at 08:10:30 PM) (2 of 2) [CRLMB-5623/2022] nineteen cases were registered against the petitioner, so the benefit of bail may not been granted to the petitioner.
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 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 Deepak @ Deepu Menaria S/o Sh. Prem Shankar Menaria, shall be released on bail in connection with FIR No.71/2022 of Police Station Sukher, District Udaipur, provided he executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent sureties of Rs.1,00,000/- 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 33-Raksha/-
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