Mohanlal vs State Of Rajasthan
2021 Latest Caselaw 9237 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5351/2021

1. Mohanlal S/o Harilal, Aged About 27 Years, R/o Champasar, P.s. Bhojasar, Dist. Jodhpur Rural (Raj.). (Lodged In Dist. Jail, Jalore).

2. Omprakash S/o Ratnaram, Aged About 30 Years, R/o Karnu, Teh. Khinvsar, P.s. Panchoti, Dist. Nagor (Raj.). (Lodged In District Jail, Jalore).

3. Babulal S/o Bhagaram, Aged About 19 Years, R/o Devda, P.s. Jhab, Dist. Jalore (Raj.). (Lodged In District Jail Jalore).

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

----Respondent

For Petitioner(s) : Mr. JVS Deora (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/04/2021

Heard learned counsel for the petitioners through VC as well

as learned Public Prosecutor and also perused the material on

record.

The petitioners have been arrested in FIR No.14/2021 of

Police Station Jhab District Jalore for the offences punishable

under Sections 436, 427, 457/34 IPC. They have preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

charge-sheet has been filed.

(2 of 2) [CRLMB-5351/2021]

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Mohanlal S/o

Harilal, Omprakash S/o Ratnaram and Babulal S/o Bhagaram shall

be released on bail in connection with FIR No.14/2021 of Police

Station Jhab District Jalore provided each of them executes 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 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),J

Surabhii/29-

Powered by TCPDF (www.tcpdf.org)