Shyam Lal vs State Of Rajasthan
2021 Latest Caselaw 9609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6922/2021

Shyam Lal S/o Hapu Ram, Aged About 33 Years, resident of Bhuriyasani, Police Station Merta City, District Nagaur. (In Judicial Custody At Sub Jail, Merta).

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

----Respondent

For Petitioner(s) : Mr. J.S. Choudhary, Sr. Adv. with Mr. Pradeep Choudhary, through V.C.

For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/05/2021

Heard learned counsel for the petitioner 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 C.R.

Case No.375/2020, Police Station Merta City (Nagaur), for the

offences punishable under Sections 342, 347, 323, 377, 367,

384/388, 34 & 120B I.P.C. and Section 67A I.T. Act.

Learned counsel for the petitioner submits that the principal

co-accused namely Vijay Raj has already been enlarged on bail by

this Court. 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-6922/2021]

Learned Public Prosecutor vehemently 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

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioner Shyam Lal S/o Hapu Ram

shall be released on bail in connection with C.R. Case

No.375/2020, Police Station Merta City (Nagaur), provided he

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

sound and solvent sureties in the sum of Rs.50,000/- to the

satisfaction of learned trial court for 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.

(MANOJ KUMAR GARG),J 78-Prashant/-

Powered by TCPDF (www.tcpdf.org)