Ganpat Bhai vs State
2021 Latest Caselaw 6405 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2741/2021

Ganpat Bhai S/o Vajaji, Aged About 31 Years, R/o Dadwal, Gram Panchayat Pal Group Taluka Vijay Nagar, P.s. Chithoda, Distt. Sabarkantha (Gujrat). (At Present Lodged In District Jail, Dungarpur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Ms. Deepika Purohit For Respondent(s) : Mr. AR Choudhary, 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.278/2020 of

Police Station Bichiwada District Dungarpur for the offences

punishable under Sections 147, 148, 149, 188, 269, 270, 307,

323, 332, 353, 336, 327, 395, 427, 435, 455, 120-B IPC and

Sections 3, 4 PDPP Act, Section 8B National Highway Act and

Section 51 of the Disaster Management Act. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused persons have already been enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2741/2021]

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 Ganpat Bhai S/o

Vajaji shall be released on bail in connection with FIR

No.278/2020 of Police Station Bichiwada District Dungarpur

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/29-

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