Banshi Lal @ Manav vs State
2021 Latest Caselaw 2642 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1411/2021

Banshi Lal @ Manav S/o Omprakash, Aged About 21 Years, R/o Ward No. 5 Fatuhi, Tehsil And District Sri Ganganagar. (At Present Lodged In Central Jail, Sri Ganganagar).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. S.K. Poonia For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.220/2020 of Police Station Hindumalkot, District Sri

Ganganagar for the offence(s) punishable under

Section(s) 302, 109, 147, 148, 149, 34 IPC. He/she/they

has/have preferred this/these bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

allegation of firing gun shot is against juvenile co-accused

Narendra Godara and not against the present petitioner.

It is also submitted that no specific role has been

assigned to the petitioner. It is submitted that charge-

sheet has been filed and trial of the case is likely to take

time.

(2 of 2) [CRLMB-1411/2021]

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 case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Banshi Lal @ Manav S/o Omprakash shall

be released on bail in connection with FIR No.220/2020

of Police Station Hindumalkot, District Sri Ganganagar

provided he/she/they execute(s) a personal bond in the

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

ms rathore

Powered by TCPDF (www.tcpdf.org)