Mangla Ram vs State Of Rajasthan
2021 Latest Caselaw 2377 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1145/2021

Mangla Ram S/o Shri Budha Ram Ji, Aged About 35 Years, Village Gova Kallan, Hal Gotan District Nagaur. (At Present Lodged In Sub Jail Nagaur).

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

                                                                  ----Respondent


For Petitioner(s)        :     Mr. P. S. Chouhan
For Respondent(s)        :     Mr. Mohd. Javed Gauri, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

28/01/2021

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.19/2009 of Police

Station Bhawanda, District Nagaur for the offences punishable

under Sections 392 and 75 of IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that due to

unavoidable circumstances, the petitioner could not attend

hearings before the trial court. Learned counsel for the petitioner

has assured this Court that in future the petitioner will attend all

the hearings before the trial court regularly.

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

(2 of 2) [CRLMB-1145/2021]

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 Mangla Ram S/o

Shri Budha Ram Ji shall be released on bail in connection with FIR

No.19/2009 of Police Station Bhawanda, District Nagaur provided

he executes a personal bond in a sum of Rs.2,00,000/- with

two sound and solvent local sureties of Rs.1,00,000/- 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

23-Arun/-

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