Kanyalal vs State
2021 Latest Caselaw 19445 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17193/2021

Kanyalal S/o Sh. Champalal, Aged About 42 Years, B/c Ghanchi, R/o Gor Ka Chowk, Opp. Sbbj Bank, Samdari, Teh. Samdari, Dist. Barmer, Rajasthan. (Presently Lodged In Sub Jail, Balotra).

                                                                         ----Petitioner
                                    Versus
State, Through Pp
                                                                   ----Respondent


For Petitioner(s)          :    Mr. Ambalal. M
For Respondent(s)          :    Mr. SK Bhati, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

20/12/2021

     Heard.

The petitioner has been arrested in connection with criminal

original case No.261/2015 pending before the Judicial Magistrate,

Siwana for the offence(s) punishable under Section(s) 138 NI Act.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that due to

unavoidable circumstances, the petitioner could not attend

hearings before the trial court. It is submitted that henceforth the

petitioner will attend the hearings before the trial court regularly.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-17193/2021]

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner(s) Kanyalal S/o

Sh. Champalal shall be released on bail in connection with criminal

original case No.261/2015 pending before the Judicial Magistrate,

Siwana provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/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.

(VIJAY BISHNOI),J

SURABHII/501-

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