Lovepreet @ Lavy Waliya vs State Of Rajasthan
2021 Latest Caselaw 7050 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3010/2021

Lovepreet @ Lavy Waliya S/o Sh. Parabjeet Singh, Aged About 30 Years, R/o B-3 Ambika City, P.s. Kotwali, Tehsil And District Sriganganagar, Rajasthan. (Presently Lodged In Central Jail, Sriganganagar).

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


For Petitioner(s)        :     Mr. SR Godara
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

10/03/2021

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.257/2020 of

Police Station Sadar Sri Ganganagar District Sri Ganganagar for

the offences punishable under Sections 302, 147, 149 IPC. He has

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

Learned counsel for the petitioner has submitted that co-

accused person namely Naveen Kumar has already been enlarged

on bail.

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

(2 of 2) [CRLMB-3010/2021]

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 Lovepreet @

Lavy Waliya S/o Sh. Parabjeet Singh shall be released on bail in

connection with FIR No.257/2020 of Police Station Sadar Sri

Ganganagar District Sri Ganganagar 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/42-

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