NARENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present temporary bail application has been filed under Sec. 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 Ss. 341, 323, 324, 326 and 302/34 IPC.

(2.) 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 22/6/2022 to 9/7/2022. 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.

(3.) 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 Sec. 439 Cr.P.C deserves to be accepted.