Ashok Thalod vs State
2021 Latest Caselaw 6979 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3519/2021

Ashok Thalod S/o Sh. Bhajan Lal, Aged About 26 Years, R/o Mukam, Tehsil Nokha, Police Station Nokha, Dist. Bikaner. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ramniwas Haniya For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard the learned counsel for the petitioner as well as the

learned Public Prosecutor and perused the material available on

record.

The petitioner has been arrested in FIR No. 102/2020 of

Police Station Deshnok, Bikaner for the offences punishable under

Sections 5/25 of Arms Act. He has preferred this bail application

under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the

allegation against the petitioner of supplying arms to various

persons is false. It is also submitted that the petitioner is in

judicial custody since long and charge-sheet has been filed against

him.

Per contra, learned Public Prosecutor has opposed the bail

application and argued that from the charge-sheet, it is clear that

(2 of 2) [CRLMB-3519/2021]

the petitioner is indulged in supplying illegal arms to various

criminals. It is also submitted that as many as 17 criminal cases

including heinous crime for the offences punishable under Section

307 IPC have been filed against the petitioner in various districts

i.e. Sikar, Bikaner, Jodhpur, Naguar and Churu and from that, it is

clear that the petitioner is a habitual offencder and indulged in

various criminal activities in several districts of State of Rajashtan.

Having heard learned counsel for the parties and after going

through the material available on record, particularly taking into

consideration the fact that in all 17 criminal cases are pending

against the petitioner and charge-sheet has been filed against the

petitioner for heinous offences such as Section 307 IPC, without

expressing any opinion on the merits of the case, I am not inclined

to grant bail under Section 439 Cr.P.C. to the petitioner.

Accordingly, the bail application preferred by the petitioner

under Section 439 Cr.P.C. is rejected.

(VIJAY BISHNOI),J

78-akash/-

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