Suresh Kumar @ Jitendra vs State Of Rajasthan

Kuldeep Mathur, J

This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.384/2023 registered at Police Station Sumerpur, District Pali, for offences under Sections 420, 406, 323, 341, 354, 327 and 120B IPC

Heard learned counsel for the petitioner, learned Public Prosecutor so also learned counsel for the complainant. Perused the material available on record.

Learned counsel for the petitioner submitted that the offences alleged to have been committed by the petitioner are triable by court of Magistrate. Learned counsel submitted that the petitioner is in judicial custody since 27.08.2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.

Per contra, learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.

Having considered the rival submissions, facts and circumstances of the case so also the fact that the offences alleged to have been committed by the petitioner are triable by court of Magistrate, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioner on bail.

Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Suresh Kumar @ Jitendra S/o Shri Shantilal arrested in connection with F.I.R. No.384/2023 registered at Police Station Sumerpur, District Pali, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.