Manoj Kumar vs State of Rajasthan

Raghuvendra S. Rathore, J.—Heard the learned counsel for the petitioner, learned Public Prosecutor for State and the counsel for the complainant and also perused the material on record.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated and no case is made out against him. He further submits that as per the prosecution case itself the offence alleged to be made out against the present petitioner is primarily u/s 109 & 120-B IPC.

Learned Public Prosecutor as well as the learned counsel for the complainant seriously opposes the bail application.

After taking into consideration the aforesaid facts and circumstances as well as the fact that challan has already been filed on 05.06.2007 wherein the allegation against the petitioner is in respect of Sections 109 & 120-B, I deem it just and proper to enlarge the accused petitioner on bail u/s 439 Cr.P.C.

It is ordered that the accused petitioner Manoj Kumar S/o Dayanand in FIR No. 122/2007, Police Station, Khetri, District Jhunjhunu shall be released on bail; provided he furnishes a personal bond of Rs.20,000 and two surety bonds of Rs. 10,000/- each to the satisfaction of the learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.