Wagji vs State Of Rajasthan
2021 Latest Caselaw 9514 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3954/2021

Wagji S/o Sh. Rupla, Aged About 30 Years, R/o Kenatfala Shivpuri Kesariyavad, P.S. Dhariavad, Pratapgarh. (At Present Lodged In District Jail, Pratapgarh).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Purohit (through VC) For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/05/2021 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.375/2020 of

Police Station Dhariyawad, District Pratapgarh for the offences

punishable under Sections 341, 323, 354, 354-A, 354-B and 308

of IPC. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that the

first bail application of the petitioner was dismissed by this Court

as not pressed while granting him liberty to file a fresh bail

application before the trial court after filing of the charge-sheet,

now the charge-sheet has been filed. As per the injury report it is

clear that all the injuries are simple in nature. It is further

(2 of 2) [CRLMB-3954/2021]

submitted that the petitioner is in judicial custody since long time

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 Wagji S/o Sh.

Rupla shall be released on bail in connection with FIR

No.375/2020 of Police Station Dhariyawad, District Pratapgarh

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

8-Arun/-

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