Asaram vs State Of Rajasthan
2021 Latest Caselaw 12137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9306/2021

Asaram S/o Sh. Lala Ram, Aged About 22 Years, R/o Patariya Fali, Bhimana, Police Station Nana, Dist. Pali. (Presently Lodged In Sub Jail, Bali, Dist. Pali).

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

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Javed Gauri, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

03/08/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.13/2021, Police Station Falna, District

Pali, registered for the offences under Sections 458, 382, 341 of

IPC.

Heard and considered the arguments advanced by learned

counsel for the petitioner and learned Public Prosecutor. Perused

the material available on record.

Learned counsel for the petitioner stated that offences are

triable by Magistrate; charge-sheet has been filed; and the trial

will take time. With these submissions, learned counsel for the

petitioner prayed that the benefit of bail may be granted to the

accused-petitioner.

(2 of 2) [CRLMB-9306/2021]

Per contra, learned Public Prosecutor stated that 13 other

cases are registered against the accused-petitioner and opposed

the bail application.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate;

charge-sheet has been filed; and the trial will take sufficiently long

time, therefore, without expressing any opinion on the

merits/demerits of the case, this Court is of the opinion that the

bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Asaram S/o Sh. Lala Ram, arrested in

connection with F.I.R. No.13/2021, Police Station Falna, District

Pali, shall be released on bail, if not wanted in any other case;

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.

(DEVENDRA KACHHAWAHA),J

27-amit/-

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