Valu vs State
2021 Latest Caselaw 17760 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15897/2021 Valu S/o Sawa Ji, Aged About 62 Years, R/o Kundal, At Present R/o Suro Ka Fala, Police Station Goverdhan Vilas, Udaipur. (At Present Lodged In Central Jail, Udaipur)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/11/2021

The petitioner has been arrested in connection with F.I.R.

No.63/2016, Police Station Goverdhanvilas, District Udaipur for

offences under Sections 420, 467, 447, 468, 471, 120-B of IPC.

He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the offences are

triable by the Magistrate. 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 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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-15897/2021]

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

allowed and it is directed that petitioner Valu S/o Sawa Ji shall be

released on bail in connection with F.I.R. No.63/2016, Police

Station Goverdhanvilas, District Udaipur 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

38-prashant/-

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