Ashwini Morya @ Daddu vs State
2021 Latest Caselaw 18455 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15958/2021

Ashwini Morya @ Daddu S/o Ram Narain Morya, Aged About 31 Years, R/o Ward No. 17, House No. 2, Daduwa Bazar, Nearby Medani Baba Ashram, Station Road, Gonda Kotwali Police Station, Gonda, District Gonda (U.P.) (Lodged In Sub Jail, Chittorgarh)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Surendra Singh Shaktawat. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/12/2021

The petitioner has been arrested in connection with F.I.R.

No.407/2021, Police Station Chittorgarh Kotwali, District

Chittorgarh for the offences punishable under Sections 384, 120-B

of Indian Penal Code. He has preferred this bail application under

Section 439 Cr.P.C.

Counsel for the petitioner submits that the offences alleged

to have been committed by the petitioner are triable by the

Magistrate. The accused-petitioner is in judicial custody and the

trial of the case will take sufficient long time to be concluded.

Therefore, the benefit of bail should be granted to the accused-

petitioner.

(2 of 2) [CRLMB-15958/2021]

Learned Public Prosecutor has vehemently 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, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Ashwini Morya @ Daddu

S/o Ram Narain Morya shall be released on bail in connection with

F.I.R. No.407/2021, Police Station Chittorgarh Kotwali, District

Chittorgarh provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/-

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.

(MANOJ KUMAR GARG),J

103-Prashant/-

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