Chetan vs State Of Rajasthan
2021 Latest Caselaw 9458 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6212/2021

Chetan S/o Sh. Gopalji, Aged About 55 Years, Nimach-Kheda, Nai Devali Rural, P.s. Ambamata, Dist. Udaipur (Raj.). (Presently Lodged In Central Jail, Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore, 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 Sections 420, 467, 468 & 120-B 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-6212/2021]

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

allowed and it is directed that petitioner Chetan S/o Sh. Gopalji

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 81-Prashant/-

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