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Chunilal vs State Of Rajasthan
2021 Latest Caselaw 2217 Raj

Citation : 2021 Latest Caselaw 2217 Raj
Judgement Date : 27 January, 2021

Rajasthan High Court - Jodhpur
Chunilal vs State Of Rajasthan on 27 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1114/2021

Chunilal S/o Narayan Lal, Aged About 40 Years, R/o Bohera Police Station Badi Sadari, District Chittorgarh. (At Present Lodged At Chittorgarh Jail).

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Swaroop Singh For Respondent(s) : Mr. Mohd. Javed Gauri, P.P. For Complainant(s) : Mr. Deepak Menaria

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/01/2021

Heard learned counsel for the parties and also perused the

material on record.

The petitioner has been arrested in FIR No.118/2020 of

Police Station Badi Sadri, District Chittorgarh for the offences

punishable under Sections 147, 323, 341, 325 and 308/149 IPC.

He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner has not been named in the FIR and he is made accused

only on the basis of the statements of co-accused persons.

Learned Public Prosecutor as well as learned counsel for the

complainant have vehemently 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

(2 of 2) [CRLMB-1114/2021]

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 - Chunilal S/o

Narayan Lal shall be released on bail in connection with FIR

No.118/2020 of Police Station Badi Sadri, District Chittorgarh

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

Abhishek Kumar S.No.41

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