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SB Criminal Misc. Bail Application No. 4264/12

Mukesh Kumar Vs. State of Rajasthan

Date of order :: 27.4. 2012.

HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA

Mr. Naseemuddin Quazi, for the accused petitioner.

Mr. Peeush Kumar, P.P.

Learned counsel for the accused petitioner has contended that the accused petitioner is in judicial lock up since long. The trial of the case will take time. Thus, the accused petitioner may be released on bail under section 439 Cr.P.C. Learned P.P. has opposed the bail application.

After considering the submissions made by learned counsel for the parties and without expressing any opinion on merits of the case, I am of the view that the petitioner deserve to be enlarged on bail. Accordingly, this bail application is accepted. Therefore, the accused petitioner namely; Mukesh Kumar son of Shri Phool Chand be released on bail under section 439 Cr.P.C. in F.I.R. No. 105/12 registered at P.S. Amer, Jaipur provided he furnishes a personal bond in the sum of Rs. 50,000/- (fifty thousand) with two sureties of Rs. 25,000/- each to the satisfaction of the learned trial Court for his appearance before that Court on all subsequent dates of hearing and as and when called upon to do so. (MAHESH CHANDRA SHARMA) J.

Dsr/

"All corrections made in the judgment/order have been incorporated in the judgment/order being emailed"

Datar Singh

P.S