Mahaveer Prasad vs State Of Rajasthan
2021 Latest Caselaw 9652 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7132/2021

Mahaveer Prasad S/o Shri Khusalchand, Aged About 47 Years, resident of 06 P, Patroda, Police Station Anupgarh, Sri Ganganagar. (At Present Lodged In Jaisalmer Jail).

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

----Respondent

For Petitioner(s) : Mr. Shree Kant Verma, 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 through video call

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.

67/2020, Police Station Nokh, District Jaisalmer, for the offences

punishable under Sections 420, 467, 468, 471 & 120-B of the

I.P.C.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that the offence is

triable by magistrate, the accused-petitioner is in judicial custody

and the trial of the case will take sufficient long time to be

(2 of 2) [CRLMB-7132/2021]

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

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

allowed and it is directed that petitioner Mahaveer Prasad S/o Shri

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

67/2020, Police Station Nokh, District Jaisalmer provided he

executes personal bond in a sum of Rs.1,00,000/- with two sound

and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG), VJ 70-Prashant/-

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