Arjun Lal vs State Of Rajasthan
2021 Latest Caselaw 3132 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT Udaipur S.B. Criminal Miscellaneous Bail Application No. 1637/2021

Arjun Lal S/o Ganesh Lal, Aged About 40 Years, Dhol Ki Pati, Police Station Savina, District Udaipur (Raj.). (At Present Lodged In Central Jail Udaipur).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. Shravan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/02/2021

Heard learned counsel for the parties and perused

the material available on record.

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

No.176/2020 of Police Station Savina, District Udaipur for

the offence(s) punishable under Section(s) 420 & 406 of

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

the offences alleged to have been committed by the

petitioner are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case and taking into consideration

that the alleged offence(s) levelled against the

(2 of 2) [CRLMB-1637/2021]

petitioner(s) is/are 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(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) Arjun Lal S/o Ganesh Lal shall be released

on bail in connection with FIR No.176/2020 of Police

Station Savina, District Udaipur provided he/she/they

execute(s) 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/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

49-mohit/-

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