HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6574/2021 Lal Bhadur S/o Sh. Savji, Aged About 30 Years, Gamirpura Hamira, P.s. Anandpuri, Dist. Banswara (Raj.). (Petitioner Is Lodged In District Jail, Banswara).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Jubin Mehta (through VC) For Respondent(s) : Mr. Laxman Solanki, PP HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE) Judgment / Order 02/06/2021 Heard.
The petitioner(s) has/have been arrested in FIR No.46/2021 of Police Station Sajjangarh District Banswara for the offence(s) punishable under Section(s) 419, 420, 406 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
Learned counsel for the petitioner(s) has submitted that after rejection of first bail application of the petitioner, charge- sheet has been filed. It is also submitted that the offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate. It is further submitted that the petitioner is in judicial custody since long and trial of the case will take time.
Learned Public Prosecutor has opposed the bail application(s).
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(2 of 2) [CRLMB-6574/2021] Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence(s) levelled against the petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner(s) under Section 439 Cr.P.C.
Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Lal Bhadur S/o Sh. Savji shall be released on bail in connection with FIR No.46/2021 of Police Station Sajjangarh District Banswara provided he/she/they execute(s) a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his/her/their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(VIJAY BISHNOI),VJ Surabhii/31-
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