Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 7252 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3314/2021

1. Mohan Lal S/o Lunkaran, Aged About 58 Years, By Caste Paliwal, R/o Dayakor, Police Station Lohawat, District Jodhpur. (At Present Lodged In Sub Jail Phalodi).

2. Devendra S/o Mohan Lal, Aged About 25 Years, By Caste Paliwal, R/o Dayakor, Police Station Lohawat, District Jodhpur. (At Present Lodged In Sub Jail Phalodi).

3. Dinesh S/o Mohan Lal, Aged About 23 Years, By Caste Paliwal, R/o Dayakor, Police Station Lohawat, District Jodhpur. (At Present Lodged In Sub Jail Phalodi).

----Petitioners Versus State Of Rajasthan, Through P.P.

----Respondent

For Petitioner(s) : Mr. Rakesh Sharma For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) : Mr. Laxman Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2021 Heard learned counsel for the parties and also perused the

material on record.

The petitioners have been arrested in FIR No.322/2020 of

Police Station Lohawat, District Jodhpur for the offences

punishable under Sections 143, 451, 323 & 307 of IPC. They have

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

Learned counsel for the petitioners has submitted that the

matter has been compromised between the parties.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-3314/2021]

Learned counsel for the complainant has verified the factum

of compromise arrived at between the parties.

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

petitioners under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Mohan Lal S/o

Lunkaran, Devendra S/o Mohan Lal and Dinesh S/o Mohan Lal

shall be released on bail in connection with FIR No.322/2020 of

Police Station Lohawat, District Jodhpur provided each of them

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

131-Arun/-

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