Champa Lal vs State
2021 Latest Caselaw 9347 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 3818/2021

Champa Lal S/o Birbalram Bishnoi, Aged About 30 Years, R/o Bhimsagar, Tehsil Osian, Dist. Jodhpur. (At Present Lodged In District Jail, Chittorgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Abhishek Charan (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/05/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.204/2020 of Police Station Begu, Distt. Chittorgarh for

the offence(s) punishable under Section(s) 147, 148,

149, 365, 342, 323, 325, 308 and 120-B IPC.

He/she/they has/have preferred this/these second bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

after rejection of the first bail application of the

petitioner, charge-sheet has been filed. It is further

submitted that co-accused Labh Chand and Mahipal have

already been enlarged on bail and case of the petitioner

is similar to that of co-accused Mahipal.

(2 of 2) [CRLMB-3818/2021]

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Champa Lal S/o Birbalram

Bishnoi shall be released on bail in connection with FIR

No.204/2020 of Police Station Begu, Distt. Chittorgarh

provided he/she/they execute(s) a personal bond in the

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/her/their 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

12-msrathore/-

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