Mithalal vs State
2021 Latest Caselaw 19211 Raj

(1 of 2) [CRLMB-16828/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16828/2021

Mithalal S/o Prabhuram Grasiya, Aged About 30 Years, B/c Garasiya, R/o Juna Beda, P.s. Nana, Dist. Pali (Raj.).

(Presently Lodged In Sub Jail, Bali, Dist. Pali).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sanjay Raj Paliwal. For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

16/12/2021

The present bail application has been filed under Section 439

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

No.254/2020, Police Station Sumerpur, District Pali, for the

offences punishable under Sections 457 & 380 of IPC.

Learned counsel for the petitioner submits that offences

alleged to have been committed by the petitioner are triable by

magistrate and similarly situated co-accused have already been

granted bail by this Court and case of the present petitioner is also

similar to that of the co-accused. The petitioner is in judicial

custody and the trial of the case will take sufficient long time.

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

petitioner.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-16828/2021]

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner Mithalal S/o

Prabhuram Grasiya shall be enlarged on bail in F.I.R.

No.254/2020, Police Station Sumerpur, District Pali provided he

furnishes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial

Judge for his appearance before the court concerned on all the

dates of hearing as and when called upon to do so.

(MANOJ KUMAR GARG),J

87-prashant/-

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