Citation : 2021 Latest Caselaw 17624 Raj
Judgement Date : 24 November, 2021
(1 of 2) [CRLMB-15441/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15441/2021
Jeewa S/o Shri Dhar Ji, Aged About 23 Years, R/o Village Budha, P.s. Mota Gaon, District Banswara (Rajasthan).
(Presently Lodged In District Jail, Banswara)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
24/11/2021
This bail application has been filed by the petitioner under
Section 439 Cr.P.C. The petitioner was arrested in connection with
F.I.R. No.150/2021, Police Station Mota Gaon, District Banswara
for offences under Sections 394/34 & 411 of I.P.C.
Counsel for the petitioner submits that the offences are
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
(2 of 2) [CRLMB-15441/2021]
case, I deem it just and proper to grant bail to the accused
petitioner 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 Jeewa S/o Shri Dhar Ji,
shall be released on bail in connection with F.I.R. No.150/2021,
Police Station Mota Gaon, District Banswara 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
31-prashant/-
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