Raju Lal vs State Of Rajasthan
2021 Latest Caselaw 16668 Raj

(1 of 2) [CRLMB-14875/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14875/2021

Raju Lal S/o Mangi Lal @ Ramlal, Aged About 20 Years, R/o Kalyanpura, P.s. Manrop, District Bhilwara At Present District Jail Bhilwara

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

----Respondent

For Petitioner(s) : Mr. Ajay Vyas For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2021

The petitioner has been arrested in connection with FIR

No.131/2021 of Police Station Mangrop, District Bhilwara for the

offence punishable under Section 384 IPC. He has preferred this

bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the offence is triable

by magistrate and 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.

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.

(2 of 2) [CRLMB-14875/2021]

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

allowed and it is directed that petitioner Raju Lal S/o Shri Mangi

Lal @ Ramlal, shall be released on bail in connection with FIR

No.131/2021 of Police Station Mangrop, District Bhilwara provided

he executes a 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

50-MS/-

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