Dolat Singh vs State
2021 Latest Caselaw 9457 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5242/2021 Dolat Singh S/o Khuman Singh, Aged About 30 Years, R/o South Sundarwas At Present Rakampura Road U.i.t. Apartment No. 98 Pratapnagar, Udaipur, Rajasthan. (Presently Lodged In Central Jail, Udaipur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Gopal Singh Bhati, through V.C. For Respondent(s) : Mr. Sudhir Tak, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

13/05/2021

Heard learned counsel for the petitioner through video call

and perused the case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

34/2020, Police Station Vallabhnagar, District Udaipur, for the

offence punishable under Section 420 of IPC.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that the offence is

triable by magistrate, the accused-petitioner is in judicial custody

and the trial of the case will take sufficient long time to be

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

(2 of 2) [CRLMB-5242/2021]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Dolat Singh S/o Khuman

Singh shall be released on bail in connection with FIR No.

34/2020, Police Station Vallabhnagar, District Udaipur provided he

executes personal bond in a sum of Rs.1,00,000/- with two sound

and solvent sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 82-Prashant/-

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