Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 7730 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3242/2021

Bhanwar Lal S/o Nema Ram Meghwal, Aged About 22 Years, Village Loiya, Tehsil Kolayat, District Bikaner (Raj.). (Presently Lodged In Central Jail Shriganganagar).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. Vineet Jain
                               Mr. Ashok Kumar
For Respondent(s)        :     Mr. Shrawan Bishnoi, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

18/03/2021

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.326/2020 of

Police Station Sadar District Sriganganagar for the offences

punishable under Sections 307, 384, 386, 427, 417, 419, 465,

467, 468, 120 B IPC and 43/66 IT Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that it is

not the case of prosecution that the petitioner is involved in the

incident regarding attempt to commit murder from this FIR, which

has been filed. It is submitted that only allegation against the

petitioner is to the effect that he helped one of the accused in

procuring a sim of the mobile company, in which, the petitioner

(2 of 2) [CRLMB-3242/2021]

was working. It is further submitted that charge-sheet has been

filed and trial of the case will take time.

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.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Bhanwar Lal S/o

Nema Ram Meghwal shall be released on bail in connection with

FIR No.326/2020 of Police Station Sadar District Sriganganagar

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/32-

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