Vijay Rawal vs State
2021 Latest Caselaw 6832 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3478/2021

Vijay Rawal S/o Shri Mohan Lal Rawal, Aged About 50 Years, R/o House No. 18 PWD Colony Near Mahadev Temple, P.S. Kotwali, District Sirohi (Rajasthan). (Presently Lodged In Sub Jail, Bali).

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

----Respondent

For Petitioner(s) : Mr. Hitendra Singh For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/03/2021 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.195/2017 of

Police Station Falna, District Pali for the offences punishable under

Sections 420, 406, 409, 109 and 120-B IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the co-

accused person has already been enlarged on bail by a Co-

ordinate Bench of this Court.

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.

(2 of 2) [CRLMB-3478/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Vijay Rawal S/o

Shri Mohan Lal Rawal shall be released on bail in connection with

FIR No.195/2017 of Police Station Falna, District Pali 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

54-akash/-

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