Dinesh vs State
2021 Latest Caselaw 2989 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 897/2021

Dinesh S/o Shri Babu Lal, Aged About 31 Years, By Caste Gurjar, R/o Keshav Nagar, Pali, District Pali (Raj.). (At Present Lodged In District Jail Pali).

----Petitioner Versus State of Raj., Through P.P.

                                                                ----Respondent


For Petitioner(s)        :     Mr. Akash Goyal
For Respondent(s)        :     Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

03/02/2021

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No. 367/2020, Police Station Kotwali Pali,

District Pali, registered for the offence under Sections 457, 380 of

the Indian Penal Code.

Heard and considered the arguments advanced by the

learned counsel for the petitioner and learned Public Prosecutor.

Perused the material available on record.

Learned counsel for the petitioner stated that offences are

triable by Magistrate; charge-sheet has been filed; further

investigation and trial will take time. With these submissions,

learned counsel for the petitioner prayed that the benefit of bail

may be granted to the accused-petitioner.

(2 of 2) [CRLMB-897/2021]

Per contra, learned Public Prosecutor stated that five other

cases are pending against the accused-petitioner and opposed the

bail application.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

charge-sheet has been filed; as mentioned above and further

investigation and trial will take sufficiently long time, therefore,

without expressing any opinion on the merits/demerits of the

case, this Court is of the opinion that the bail application filed by

the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner Dinesh S/o Shri Babu Lal, arrested in

connection with F.I.R. No.367/2020, Police Station Kotwali Pali,

District Pali, shall be released on bail, if not wanted in any other

case; provided he furnishes a personal bond of Rs.50,000/- and

two surety bonds of Rs.25,000/- each to the satisfaction of the

learned trial Court with the stipulation to appear before that Court

on all dates of hearing and as and when called upon to do so.

(DEVENDRA KACHHAWAHA),J 63-amit/-

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