Imrat Lal @ Amrit Lal vs State Of Rajasthan
2021 Latest Caselaw 9240 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5348/2021

Imrat Lal @ Amrit Lal S/o Har Chand Ram, Aged About 27 Years, R/o Jud P.s. Karwad Dist. Jodhpur. (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. B. Ray Bishnoi (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/04/2021 Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.48/2020 of Police

Station Osiya, District Jodhpur for the offences punishable under

Sections 143, 341, 323, 324, 308/149 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of bail application of the petitioner, charge-sheet has

been filed.

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.

(2 of 2) [CRLMB-5348/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Imrat Lal @

Amrit Lal S/o Har Chand Ram shall be released on bail in

connection with FIR No.48/2020 of Police Station Osiya, District

Jodhpur 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

27-akash/-

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