Uma Vaishnav vs State Of Rajasthan
2021 Latest Caselaw 17820 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16023/2021

Uma Vaishnav W/o Vijay Vaishnav, Aged About 32 Years, D/o Nagendra Vaishnav, R/o Nimbark Sadan, Purani Dhan Mandi, Bhandari Mohalla, Bhilwara. (At Present Lodged At Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Neeraj Kumar Gurjar. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

Mr. Mahedu Khyani.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/11/2021

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

No.345/2021, Police Station Banad, District Jodhpur for the

offences punishable under Sections 494,420, 406, 384, 120-B of

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

Cr.P.C.

Learned counsel for the petitioner submits that compromise

has arrived at between the parties. 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 counsel for the complainant does not disputed the

fact of compromise arrived at between the parties.

(2 of 2) [CRLMB-16023/2021]

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.

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

allowed and it is directed that petitioner Uma Vaishnav W/o Vijay

Vaishnav shall be released on bail in connection with F.I.R.

No.345/2021, Police Station Banad, District Jodhpur 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

37-prashant/-

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