Rajasthan High Court - Jodhpur
Kari Lal vs State on 17 December, 2021
Bench: Manoj Kumar Garg
(1 of 2) [CRLMB-17002/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 17002/2021
1. Kari Lal S/o Vala, Aged About 45 Years, R/o Bhuwali Phala
Mata Ji Police Thana Bichiwada Distt. Dungarpur. (At
Present Lodged In Distt. Jail Dungarpur)
2. Mukesh S/o Jeeva, Aged About 28 Years, R/o Bhuwali
Phala Mata Ji Police Thana Bichiwada Distt. Dungarpur.
(At Present Lodged In Distt. Jail Dungarpur)
3. Ram Lal S/o Veer Ji, Aged About 38 Years, R/o Bhuwali
Phala Mata Ji Police Thana Bichiwada Distt. Dungarpur.
(At Present Lodged In Distt. Jail Dungarpur)
4. Girdhari Lal S/o Lemba, Aged About 40 Years, R/o
Bhuwali Police Thana Bichiwada Distt. Dungarpur. (At
Present Lodged In Distt. Jail Dungarpur)
5. Chetan Lal S/o Babu Lal, Aged About 21 Years, R/o
Bhuwali Phala Mata Ji Police Thana Bichiwada Distt.
Dungarpur. (At Present Lodged In Distt. Jail Dungarpur)
6. Kalu @ Kaliya S/o Dhana, Aged About 50 Years, R/o
Bhuwali Police Thana Bichiwada Distt. Dungarpur. (At
Present Lodged In Distt. Jail Dungarpur)
7. Narayan S/o Shankar, Aged About 30 Years, R/o Bhuwali
Police Thana Bichiwada Distt. Dungarpur. (At Present
Lodged In Distt. Jail Dungarpur)
8. Ajay S/o Hira Lal, Aged About 23 Years, R/o Pal Vada
Police Thana Sadar Dungarpur Distt. Dungarpur. (At
Present Lodged In Distt. Jail Dungarpur)
----Petitioners
Versus
State, Through Pp
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha.
For Respondent(s) : Mr. Mahipal Vishnoi
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
17/12/2021
The petitioners have been arrested in connection with F.I.R.
No.198/2020, Police Station Sadar Dungarpur, District Dungarpur,
for the offences punishable under Sections 147, 148, 149, 379,
436, 457, 458, 394 IPC. Petitioners have preferred this bail
application under Section 439 Cr.P.C.
(2 of 2) [CRLMB-17002/2021]
Counsel for the petitioners submits that similarly situated co-
accused have already been enlarged on bail and the cases of
present petitioners are also similar to that of the co-accused. 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 application filed under Sec.439 Cr.P.C. is
allowed and it is directed that petitioners (1) Kari Lal S/o Vala, (2)
Mukesh S/o Jeeva, (3) Ram Lal S/o Veer Ji, (4) Girdhari Lal S/o
Lemba, (5) Chetan Lal S/o Babu Lal, (6) Kalu @ Kaliya S/o Dhana,
(7) Narayan S/o Shankar & (8) Ajay S/o Hira Lal shall be released
on bail in connection with F.I.R. No.198/2020, Police Station Sadar
Dungarpur, District Dungarpur provided each of them 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 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
156-prashant/-
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