Naval Ram vs State Of Rajasthan
2021 Latest Caselaw 8898 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4615/2021

Naval Ram S/o Shri Dhanna Gurjar, Aged About 47 Years, B/c Gurjar, R/o Village Katunda, Parsoli P.s., Chittorgarh, District Chittorgarh. (Lodged In District Jail, Chittorgarh)

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

----Respondent

For Petitioner(s) : Mr. S.S. Shaktawat For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/04/2021

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.22/2020, Police Station Parsoli, District Chittorgarh for

offences under Sections 420, 467, 468 & 471 of the IPC.

Heard learned counsel for the petitioner, 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 previous cases registered

against the petitioner are quite old and do not involve similar

offences.

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 Naval Ram S/o Shri Dhanna Gurjar arrested

(2 of 2) [CRLMB-4615/2021]

in connection with the F.I.R. No.22/2020 registered at Police

Station Parsoli, District Chittorgarh 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 52-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)