Narendra Kumar @ Niranjan Kumar vs State Of Rajasthan

Rekha Borana, J

The present temporary bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No. 170/2015, Police Station Nana, District Pali, registered for the offences under Sections 341, 323, 324, 326 & 302/34 IPC.

Heard counsel for the petitioner and Public Prosecutor.

Perused the material available on record.

Counsel for the petitioner submits that the accused-petitioner is to appear in M.A. (Sociology) Previous Year Examination, 2022 conducted by Mohan Lal Sukhadia University, Udaipur. Counsel further submits that now the revised dates of examination have been declared and according to the revised schedule, the examination are now to be conducted between the period of 22.06.2022 to 09.07.2022. Counsel also submits that earlier too the petitioner had undertaken several examinations and had been granted temporary bail on all those occasions. After the examination being over, the petitioner surrendered himself in time and never breached the bail order.

Copy of the admission card issued by the MLSU, Udaipur has been placed on record during the course of the arguments.

Learned Public Prosecutor has opposed the temporary bail application.

Having regard to the facts and circumstances of the case and taking into account the fact that earlier too, the accused-petitioner was temporarily released on bail and he had surrended himself in time before the Jail authorities, this Court is of opinion that the temporary bail application filed by the petitioner under Section 439 Cr.P.C deserves to be accepted.

Accordingly, the temporary bail application is allowed. It is ordered that the accused petitioner Narendra Kumar @ Niranjan Kumar S/o Rama Ram arrested in connection with FIR No.170/2015, registered at Police Station Nana, District Pali, shall be released on temporary bail from 21.06.2022 to 10.07.2022, provided he furnishes a personal bond of Rs. 1,00,000/- (Rupees One Lac only) and two sound and solvent sureties of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the Jail Superintendent, Sub Jail Bali, District Pali. Petitioner – Narendra Kumar @ Niranjan Kumar S/o Rama Ram shall surrender himself before the concerned Jail authorities positively on 11.07.2022.

The concerned Jail Superintendent shall be at liberty to impose any other usual terms and conditions for ensuring surrender of the petitioner.