Champa Lal Bishnoi vs State
2021 Latest Caselaw 6401 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2787/2021

Champa Lal Bishnoi S/o Birbal Ram Bishnoi, Aged About 30 Years, R/o Bhim Sagar Lohawat, Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Abhishek Mehta For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.213/2020 of

Police Station Mandore District Jodhpur for the offences punishable

under Sections 307 IPC and Section 3/25 Arms Act. He has

preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

petitioner has falsely been implicated in this case. It is argued that

from the statements of complainant and other witnesses, it is

clear that allegation of firing gunshot on the house of complainant

is against Mahipal and Richhpal and not against the petitioner. It is

further submitted that charge-sheet has been filed and trial of the

case will take time.

(2 of 2) [CRLMB-2787/2021]

Learned Public Prosecutor has 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

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Champa Lal

Bishnoi S/o Birbal Ram Bishnoi shall be released on bail in

connection with FIR No.213/2020 of Police Station Mandore

District Jodhpur provided he executes 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 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),J

Surabhii/41-

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