Manoj Padra vs State Of Rajasthan
2021 Latest Caselaw 9238 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5350/2021

Manoj Padra S/o Pokharam, Aged About 19 Years, R/o Mored, Tehsil Makrana, Dist. Nagaur (Raj.). (Presently Lodged In Sub Jail, Parbatsar).

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

----Respondent

For Petitioner(s) : Mr. Vishan Das Vaishnav (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 petitioner through VC as well

as learned Public Prosecutor and also perused the material on

record.

The petitioner has been arrested in FIR No.162/2019 of

Police Station Makrana District Nagaur for the offences punishable

under Sections 395, 120-B IPC and Section 3/25 of the Arms Act.

He has preferred this bail application under Section 439 Cr.P.C.

The petitioner is in judicial custody since 28.04.2019. The

bail applications preferred on behalf of the co-accused Dharampal

Yadav @ DP [S.B. Criminal Misc. Bail Application No.6272/2020],

Rajuram [S.B. Criminal Misc. Third Bail Application No.

14081/2020], Lokesh Meghwal [S.B. Criminal Misc. Bail

Application No.1942/2021] and Amar Singh @ Rinku [S.B.

                                                                          (2 of 2)                   [CRLMB-5350/2021]


                                   Criminal   Misc.   Bail   Application        No.     4727/2021]      have   been

accepted by this Court vide orders dated 11.01.2021, 01.02.2021,

16.02.2021 and 07.04.2021 respectively.

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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Manoj Padra S/o

Pokharam shall be released on bail in connection with FIR

No.162/2019 of Police Station Makrana District Nagaur provided

he 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/28-

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