Ganiya @ Ghana vs State Of Rajasthan
2021 Latest Caselaw 9504 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3878/2021

Ganiya @ Ghana S/o Ramuda Kanjar, Aged About 19 Years, Dhangadmau, P.s. Bhainsroadgarh, Dist. Chittorgarh. (Presently Lodged At Dist. Jail Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Umesh Shrimali (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2021

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.70/2020 of Police

Station Bhainsroadgarh, District Chittorgarh for the offences

punishable under Sections 143, 323, 308, 336, 382, 457 and

379/511 of IPC. He has preferred this bail application under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that first

bail application of the petitioner was dismissed as not pressed

while granting liberty to him to file fresh bail application before the

trial court after filing of the charge-sheet. It is submitted that now

the charge-sheet has been filed. It is also submitted that similarly

(2 of 2) [CRLMB-3878/2021]

situated co-accused persons have already been enlarged on bail

by a Co-ordinate Bench of this Court.

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 Ganiya @ Ghana

S/o Ramuda Kanjar shall be released on bail in connection with

FIR No.70/2020 of Police Station Bhainsroadgarh, District

Chittorgarh 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

12-Taruna/-

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