Mitha Lal vs State Of Rajasthan
2021 Latest Caselaw 10456 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8661/2021

Mitha Lal S/o Sh. Vajing, Aged About 32 Years, B/c Mali, R/o Naya Bazar, Bhatkala, Sirohi Kotwali Police Station, Sirohi, Dist. Sirohi. (Lodged In Sub Jail, Balotra).

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


For Petitioner(s)        :     Mr Sanjay Gupta
For Respondent(s)        :     Mr Mukhtiyar Khan, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

09/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.80/2020 registered at Police Station,

Balotra, District Barmer for offence under Section 380 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

The charge-sheet has already been filed, the petitioner is in

jail for one & half years and the trial is likely to take time.

Without commenting on merits of the case, I am inclined to

release the petitioner on bail.

Accordingly, this bail application is allowed and it is ordered

that the accused petitioner - Mitha Lal s/o Vajing be released

on bail under Section 439 Cr.P.C. in connection with aforesaid FIR

No.80/2020 registered at Police Station, Balotra, District Barmer

provided the petitioner furnishes a personal bond of Rs.20,000/-

(2 of 2) [CRLMB-8661/2021]

with one surety in the like amount, to the satisfaction of the

concerned Magistrate with the stipulation that he shall comply

with all the conditions laid down under Section 437 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

41-MMA/-

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