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Premprakash vs State
2021 Latest Caselaw 19460 Raj

Citation : 2021 Latest Caselaw 19460 Raj
Judgement Date : 20 December, 2021

Rajasthan High Court - Jodhpur
Premprakash vs State on 20 December, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16974/2021

Premprakash S/o Shri Chutraram, Aged About 28 Years, R/o Madpura Sani, Police Station Nagana, District Barmer (Rajasthan) (Presently Lodged At District Jail, Jaisalmer)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Tanay Sharma. 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.118/2021, Police Station Mohangarh, District Jaisalmer for the

offences punishable under Section 3/7 of Essential Commodities

Act, 1955, and Sections 420, 467, 471 & 120-B of I.P.C. He has

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

Counsel for the petitioner submits that the offences are

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

(2 of 2) [CRLMB-16974/2021]

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

petitioner under Section 439 Cr.P.C.

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

allowed and it is directed that petitioner Premprakash S/o Shri

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

No.118/2021, Police Station Mohangarh, District Jaisalmer

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

149-prashant/-

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