Dungar Lal @ Dungar vs State
2021 Latest Caselaw 11864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9805/2021

Dungar Lal @ Dungar S/o Shri Moti Lal, Aged About 41 Years, R/ o Village Ugamana-Kotara, P.s. - Keshariyaji, District Udaipur (Rajasthan) (Presently Lodged In Sub Jail, Salumber)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Hitendra Singh For Respondent(s) : Ms Anita, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.08/2020 registered at

Police Station Sarada, District Udaipur for offence under Sections

341, 392/34 IPC.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the co-

accused have been enlarged on bail in the same case by this

Court, the cases registered against the petitioner are pending trial

since long and the charge sheet in the present matter has already

been filed

Learned Public Prosecutor has opposed the bail application.

Taking into consideration the nature of allegations against

the petitioner and others who have been enlarged on bail, without

(2 of 2) [CRLMB-9805/2021]

commenting on merits of the case, I am inclined to grant bail to

the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Dungar Lal alias Dungar s/o Moti

Lal be released on bail under Section 439 CrPC in connection with

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.20,000/- 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 Sec.473 (3) CrPC.

(SANJEEV PRAKASH SHARMA),J

66-MMA/-

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