Moti Lal @ Sonu vs State Of Rajasthan
2021 Latest Caselaw 8730 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4385/2021

Moti Lal @ Sonu S/o Kalu, Aged About 23 Years, R/o Kelwad, Aameto Ka Was, At Present Badgon, P.s. Ambamata, Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Chouhan 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.445/2019, Police Station Ambamata, District Udaipur for

offence under Section 392/34 IPC.

Heard learned counsel for the petitioner, learned Public

Prosecutor and perused the material available on record.

The petitioner is in judicial custody in connection with the

above offence which is magistrate triable. The petitioner was

arrested in this case on 02.12.2019 and since then, he is in

judicial custody. Trial is likely to consume time.

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

the accused-petitioner Moti Lal @ Sonu S/o Shri Kalu arrested in

(2 of 2) [CRLMB-4385/2021]

connection with the F.I.R. No.445/2019 registered at Police Station

Amba Mata, District Udaipur 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. A condition is imposesd

that in case the petitioner is again found involved in similar case

during the pendency of trial of this case, the bail granted to him

by this Court shall be liable to be cancelled.

(SANDEEP MEHTA),J 80-Sudhir Asopa/-

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