Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 3258 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1796/2021

Mohan Lal S/o Sh. Bharata Ram, Aged About 20 Years, R/o Bogavafali, Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Distt. Jail, Sirohi).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 1799/2021

1. Kanaram S/o Sh. Tejaji, Aged About 22 Years, R/o Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Distt. Jail, Sirohi).

2. Bhabuta Ram S/o Sh. Jeetaram, Aged About 23 Years, R/o Gharat, P.s. Pindwara, Distt. Sirohi (Raj.). (Presently Lodged In Distt. Jail, Sirohi).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Bharat Singh Rathore For Respondent(s) : Mr. Sharwan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard learned counsel for the parties and perused the

material available on record.

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

No.289/2020 of Police Station Pindwara, District Sirohi for the

offence(s) punishable under Section(s) 457 & 380 of IPC.

(2 of 2) [CRLMB-1796/2021]

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioners has submitted that

charge-sheet has been filed and the offences alleged to have

been committed by the petitioners 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 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) Mohan Lal S/o Sh. Bharata Ram, Kanaram S/o

Sh. Tejaji and Bhabuta Ram S/o Sh. Jeetaram shall be

released on bail in connection with FIR No.289/2020 of Police

Station Pindwara, District Sirohi 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

74-75 mohit/-

Powered by TCPDF (www.tcpdf.org)