Ramesh Chandra vs State Of Rajasthan
2021 Latest Caselaw 8729 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4390/2021

Ramesh Chandra S/o Ramlal, Aged About 27 Years, Badi Sakhthali Ps Salamgarh, Dist. Pratapgarh. (At Present Lodged In District Jail Banswara).

----Petitioner Versus State Of Rajasthan, Through P.P

----Respondent

For Petitioner(s) : Mr. Avinash Bhati For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.596/2019, Police Station Kotwali District Banswara for

offences under Sections 392, 120-B & 411/34 of the IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody for the above offences

which are magistrate triable. The bail application of the

co-accused Suraj has been accepted by this Court vide order

dated 16.12.2019. As per the order rejecting bail, the petitioner

does not have any criminal antecedents.

In this background and having regard to the overall facts and

circumstances of the case as available on record, this Court is

inclined to extend indulgence of bail to the accused petitioner.

Accordingly, the bail application is allowed and it is directed that

(2 of 2) [CRLMB-4390/2021]

the accused-petitioner Ramesh Chandra S/o Shri Ramlal arrested

in connection with the F.I.R. No.596/2019 registered at Police

Station Kotwali, District Banswara shall be released on bail

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- 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.

(SANDEEP MEHTA),J 82-Sudhir Asopa/-

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