Deshraj Gurjar vs State Of Rajasthan

The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.181/2018 Registered at Police Station Nim Ka Thana Sadar, District Sikar for the offences under Sections 342, 323, 382, 384, 327, 347, 394 & 397/34 IPC.

Counsel for the petitioner submits that co-accused Ravidutt@ravi has already been released on bail by this Court vide order dated 10.01.2020 passed in S.B. Criminal Misc. IInd Bail Application No.350/2020 and his case is similar to that of co- accused Ravidutt@ravi.

Learned Public Prosecutor has opposed the bail application.

Considering the contentions put-forth by the counsel for the parties and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, this second bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Deshraj Gurjar S/o Kailash @ Bhola 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.