Janki Lal @ Janu vs State Of Rajasthan
2021 Latest Caselaw 9647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7130/2021

Janki Lal @ Janu S/o Lala Gurjar, Aged About 25 Years, resident of Sankdo Ki Kui, Mataji Ki Pandoli, Police Station Chanderiya, District Chittorgarh. (At Present Lodged In District Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Bharat Shrimali, through V.C. For Respondent(s) : Mr. Farzand Ali, AAG, with Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG (VACATION JUDGE)

Judgment / Order

01/06/2021

Heard learned counsel for the petitioner and perused the

case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

127/2021, Police Station Kotwali, Chittorgarh, District Chittorgarh,

for the offences punishable under Sections 395, 307, 326, 365,

327, 384, 389, 323, 120-B of IPC and under Section 4/25 of Arms

Act.

Learned counsel for the petitioner through video

conferencing submits that similarly situated co-accused namely

Gotu Lal & Rohit have already been enlarged on bail by this Court

and the case of present petitioner is similar to that of the co-

(2 of 2) [CRLMB-7130/2021]

accused. It is also submitted by counsel for the petitioner that

compromise has arrived between the parties. The accused-

petitioner is in judicial custody and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor 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

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Janki Lal @ Janu S/o Lala

Gurjar shall be released on bail in connection with FIR No.

127/2021, Police Station Kotwali, Chittorgarh, District Chittorgarh,

provided he executes a personal bond in the sum of Rs.1,00,000/-

with two sound and solvent sureties in the sum of Rs.50,000/- to

the satisfaction of learned trial court for their appearance before

that court on each and every date of hearing and whenever called

upon to do so till the completion of the trial.

(MANOJ KUMAR GARG) VJ 69-Prashant/-

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