Girdhari Laal vs State Of Rajasthan
2021 Latest Caselaw 9001 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4706/2021

1. Girdhari Laal S/o Hukma Ram, Aged About 55 Years, R/o Seuaa, Tehsil Rajgarh, Dist. Churu (At Present Lodged In Sub Jail, Rajgarh).

2. Pavan Kumar S/o Mohan Laal, Aged About 22 Years, R/o Seuaa, Tehsil Rajgarh, Dist. Churu (At Present Lodged In Sub Jail, Rajgarh).

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

----Respondent

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. B.R. Bishnoi, AGC Mr. S.K. Poonia for complainant

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

07/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioners, who are in custody in relation

to FIR No.56/2019, Police Station Rajgarh, District Churu for

offences under Sections 302, 147, 148, 149 & 120-B of the IPC.

Heard learned counsel for the petitioners, learned Public

Prosecutor, learned counsel for the complainant and perused the

material available on record.

The allegations of the prosecution as against the petitioners

herein are in no manner distinguishable from those levelled

against the co-accused Mohan Lal, Chandra Prakash @ Chanan,

Rohtash and Ratan Lal, whose bail applications have been

accepted by this Court.

(2 of 2) [CRLMB-4706/2021]

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 petitioners.

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

the accused-petitioners (1) Girdhari Laal S/o Shri Hukma Ram &

(2) Pavan Kumar S/o Shri Mohan Laal arrested in connection with

the F.I.R. No.56/2019 registered at Police Station Rajgarh, District

Churu shall be released on bail provided each of them 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 99-Sudhir Asopa/-

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