Sanjay @ Chinku vs State Of Rajasthan

Manoj Kumar Garg, J

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.30/2022 registered at Police Station Mandor, District Jodhpur for the offences punishable under Sections 341, 323, 325, 307 & 440/34 of the IPC.

Learned counsel for the petitioner submits that the petitioner has jumped the bail on 06.01.2024 and now the petitioner is in judicial custody since 03.04.2024. He further submits that one more opportunity may be granted to the petitioner and in future he will attend each and every date of hearing before the trial court and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and gone through the material available on record.

Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Sanjay @ Chinku S/o Rajesh shall be enlarged on bail in FIR No.30/2022 registered at Police Station Mandor, District Jodhpur provided he furnishes a personal bond in the sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/- 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.

The accused-petitioner shall give an undertaking that he will attend each and every date of hearing before the trial Court failing which, State shall be at liberty to file an application for cancellation of bail.