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Ishwar Lal @ Dheeraj vs State Of Rajasthan
2021 Latest Caselaw 18657 Raj

Citation : 2021 Latest Caselaw 18657 Raj
Judgement Date : 8 December, 2021

Rajasthan High Court - Jodhpur
Ishwar Lal @ Dheeraj vs State Of Rajasthan on 8 December, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16424/2021

Ishwar Lal @ Dheeraj S/o Sh. Udalal, Aged About 22 Years, R/o Ratanpura, P.s. Kareda, Dist. Bhilwara (Raj.).

(At Present Lodged In Sub Jail, Gangapur).

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

----Respondent

For Petitioner(s) : Mr. Dinesh Chandra Mali. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/12/2021

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

No.362/2020, Police Station Kankroli for the offence punishable

under Section 379 IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Counsel for the petitioner submits that the offence alleged to

have been committed by the petitioner is triable by the

Magistrate. Challan of the case has already been presented. 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.

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

(2 of 2) [CRLMB-16424/2021]

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 Ishwar Lal @ Dheeraj S/o

Sh. Udalal shall be released on bail in connection with F.I.R.

No.362/2020, Police Station Kankroli 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

100-Prashant/-

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