Vikram Rawal vs State Of Rajasthan
2021 Latest Caselaw 3291 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 554/2021

Vikram Rawal S/o Sh. Mohan Lal, Aged About 33 Years, R/o 18, Pwd Colony, Opp. New Telephone Exchange, Sirohi (Raj.). (Presently Lodged In Sub Jail, Bali, District Pali).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore For Respondent(s) : Mr. Mukhtiar Khan, PP

JUSTICE DEVENDRA KACHHAWAHA

Judgment / Order

05/02/2021

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.193/2017, Police Station Falana, District

Pali, registered for the offence under Sections 420, 406, 409,

120-B 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; benefit of bail

has already been granted to the co-accused Dilip Rawal by a co-

ordinate Bench of this Court vide order dated 11.08.2020

(SBCRLMB No. 8359/2020); further investigation and trial will take

time. With these submissions, learned counsel for the petitioner

(2 of 2) [CRLMB-554/2021]

prayed that the benefit of bail may be granted to the accused-

petitioner.

Per contra, learned Public Prosecutor stated that four 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; co-accused has already been granted

bail by the co-ordinate Bench of this Court; 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 Vikram Rawal S/o Sh. Mohan Lal,

arrested in connection with F.I.R. No.193/2017, Police Station

Falana, 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 53-amit/-

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