Bhuriya @ Bhura vs State
2021 Latest Caselaw 19112 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16780/2021

Bhuriya @ Bhura S/o Prabhu Lal, Aged About 28 Years, R/o Kanjar Basti, Kotwal Ka Kheda, P.s. Mandalgarh, Dist. Bhilwara.

(At Present Lodged In Dist. Jail, Bhilwara).

----Petitioner Versus State, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 16562/2021 Mahendra S/o Shri Prabhu Lal Kanjar, Aged About 32 Years, R/o Kanjar Basti, Kotwal Ka Kheda, P.s. Mangalgarh, Bhilwara.

(At Present Lodged In Distt. Jail Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Mohan Ram Choudhary. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/12/2021

Heard learned counsel for the petitioners and perused the

case file as well as material available on record.

The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

F.I.R No.129/2021, Police Station Kotadi, District Bhilwara, for the

offences punishable under Sections 457, 380 of IPC.

Learned counsel for the petitioners submits that the offences

(2 of 2) [CRLMB-16780/2021]

alleged to have been committed by the petitioners are triable by

magistrate. The accused-petitioners are 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-

petitioners.

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

petitioners under Section 439 Cr.P.C.

Accordingly, the bail applications filed under Sec.439 Cr.P.C.

are allowed and it is directed that petitioners Bhuriya @ Bhura S/o

Prabhu Lal and Mahendra S/o Shri Prabhu Lal Kanjar shall be

released on bail in connection with F.I.R No.129/2021, Police

Station Kotadi, District Bhilwara provided they execute 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 their 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

49-50. prashant/-

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