Kalpesh vs State Of Rajasthan
2021 Latest Caselaw 19458 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16989/2021

Kalpesh S/o Laxman Vadera, Aged About 35 Years, R/o Rujiya, P.s. Lohariya, Distt. Banswara.

(Lodged In Distt. Jail Bhilwara)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Rajesh Kumar. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/12/2021

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

No.198/2021, Police Station Lohariya, District Bhilwara, for the

offence punishable under Section 379 of Indian Penal Code. He

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

Counsel for the petitioner submits that the offence is triable

by the Magistrate. The accused-petitioner is 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-

petitioner.

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-16989/2021]

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

allowed and it is directed that petitioner Kalpesh S/o Laxman

Vadera shall be released on bail in connection with F.I.R.

No.198/2021, Police Station Lohariya, District Bhilwara provided

he 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 his 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

153-prashant/-

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