Lal Bhadur vs State Of Rajasthan
2021 Latest Caselaw 9663 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6581/2021

Lal Bhadur S/o Sh. Savji, Aged About 30 Years, Gamirpura Hamira, P.s. Ananadpuri, Dist. Banswara (Raj.). (Lodged In District Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Jubin Mehta (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

02/06/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.47/2021

of Police Station Sajjangarh District Banswara for the offence(s)

punishable under Section(s) 419, 420, 406 IPC. He/She/They

has/have preferred this/these bail application(s) under Section

439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

after rejection of first bail application of the petitioner, charge-

sheet has been filed. It is also submitted that the offence(s)

alleged to have been committed by the petitioner(s) is/are triable

by Magistrate. It is further submitted that the petitioner is in

judicial custody since long and trial of the case will take time.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-6581/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

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

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) Lal

Bhadur S/o Sh. Savji shall be released on bail in connection with

FIR No.47/2021 of Police Station Sajjangarh District Banswara

provided he/she/they execute(s) a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/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.

(VIJAY BISHNOI),VJ

Surabhii/31-

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