Shubham Bakaliwal vs State
2021 Latest Caselaw 19334 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16864/2021

Shubham Bakaliwal S/o Banshilal Bakaliwal, Aged About 20 Years, R/o House No. 33, Khempura, South Sundarwas, P.s. Pratapnagar, District Udaipur (Rajasthan).

(At Present lodged in Central Jail Udaipur

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Gopal Singh Bhati. For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

17/12/2021 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.283/2021, P.S. Hiranmagri, District Udaipur, for the offence

punishable under Section 380 of IPC.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate. Challan of the case has already been presented. 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-16864/2021]

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 Shubham

Bakaliwal S/o Banshilal Bakaliwal shall be enlarged on bail in F.I.R.

No.283/2021, P.S. Hiranmagri, District Udaipur 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

75-prashant/-

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