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Bhawar Lal vs State
2021 Latest Caselaw 16681 Raj

Citation : 2021 Latest Caselaw 16681 Raj
Judgement Date : 9 November, 2021

Rajasthan High Court - Jodhpur
Bhawar Lal vs State on 9 November, 2021
Bench: Manoj Kumar Garg

(1 of 2) [CRLMB-15031/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15031/2021

Bhawar Lal S/o Sh. Laduala Jat, Aged About 32 Years, R/o Rupaheli, Police Station Sadar Bhilwara, Bhilwara. (At Present Lodged At Distt. Jail, Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Dr. Sachin Acharya For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2021

The petitioner has been arrested in connection with FIR

No.431/2020 of Police Station Subhash Nagar, Distt. Bhilwara for

the offence punishable under Section 379 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. Challan of the case has already been presented

and now no investigation is pending against the petitioner. 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-15031/2021]

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

allowed and it is directed that petitioner Bhawar Lal S/o Sh.

Laduala Jat, shall be released on bail in connection with FIR

No.431/2020 of Police Station Subhash Nagar, Distt. 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 58-MS/-

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