Kanhaiyalal Bawari vs State
2021 Latest Caselaw 19219 Raj

(1 of 2) [CRLMB-16859/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16859/2021

Kanhaiyalal Bawari S/o Shiyojiram, Aged About 22 Years, R/o Rawajana Dungar, Police Station Rawajana Dungar, District Sawai Madhopur [Raj].

(At Present Sub-Jail Pokaran, District Jaisalmer)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Kunal Mehta for Mr. Param Veer Singh..

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.67/2021, Police Station Ramdevra, District Jaiselmer, for the

offences under Sections 457 and 380 IPC.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are triable by

Magistrate. 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.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-16859/2021]

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 Kanhaiyalal

Bawari S/o Shiyojiram shall be enlarged on bail in F.I.R.

No.67/2021, Police Station Ramdevra, District Jaiselmer 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

100-prashant/-

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