Lehar Chand vs State
2021 Latest Caselaw 2994 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Second Bail Application No. 10454/2020

Lehar Chand S/o Sh. Vel Chand Ji, Aged About 60 Years, B/c Chhipa, R/o Ramsin, Tehsil Jaswantpura, District Jalore. (At Present Lodged In Sub Jail, Bali, Dist. Pali).

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


For Petitioner(s)        :     Mr. Pradeep Shah
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP


              HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

03/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.157/2017 of

Police Station Takhatgarh, District Pali for the offences punishable

under Sections 420, 406, 409 and 120-B IPC. He has preferred

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

Learned counsel for the petitioner has submitted that the

petitioner is around 60 years of age and he is in judicial custody

since long time. It is submitted that co-accused viz. Vikram Rawal

and Dilip Rawal have already been enlarged on bail. It is further

submitted that charge-sheet has been filed and the offences

alleged to have been committed by the petitioner is triable by

Magistrate.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-10454/2020]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offences levelled against the petitioner is triable by Magistrate,

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.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Lehar Chand S/o

Sh. Vel Chand Ji shall be released on bail in connection with FIR

No.157/2017 of Police Station Takhatgarh, District Pali 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 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

9-Arun/-

Powered by TCPDF (www.tcpdf.org)