Bhanwar Lal vs State
2021 Latest Caselaw 3138 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 508/2021 Bhanwar Lal S/o Ganesh Lal, Aged About 28 Years, R/o Rathodo Ka Guda, Police Station Sukher, District Udaipur (Raj.). (Lodged In Central Jail, Udaipur).

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


For Petitioner(s)        :     Mr. JVS Deora
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

04/02/2021

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.411/2020 of

Police Station Sukher District Udaipur for the offences punishable

under Sections 307, 341, 323, 34 IPC He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that no

specific role has been attributed to the petitioner. It is also

submitted that similarly situated co-accused person Suraj has

already been enlarged on bail.

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

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 Bhanwar Lal S/o

Ganesh Lal shall be released on bail in connection with FIR

No.411/2020 of Police Station Sukher District Udaipur 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

SURABHII/66-

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