Namonarayan Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5716 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 16790/2021

Namonarayan Meena S/o Shri Lelaram, Aged About 19 Years,
R/o     Village   Newar       Kheda,        P.s.     Jamwaramgarh,        Tehsil
Jamwaramgarh, District Jaipur Rural, Jaipur (Raj.) (At Present
Confined In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Narendra Prasad Meena For Respondent(s) : Mr. Chandragupt Chopra, PP.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

21/10/2021

1. The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.586/2021 Registered at Police Station Sanganer Sadar, Jaipur

City (South) for the offence(s) under Sections 392 of IPC.

2. Counsel for the petitioner submits that the petitioner has

been wrongly implicated in this case. Petitioner is behind the bars

since long. Conclusion of trial may take long time.

3. Learned Public Prosecutor has opposed the bail application.

4. Considering the contentions put-forth by the counsel for the

petitioner and taking into account the facts and circumstances of

the case and without expressing any opinion on the merits of the

case, this court deems it just and proper to enlarge the petitioner

on bail.

(2 of 2) [CRLMB-16790/2021]

5. Accordingly, the bail application under Section 439 Cr.P.C. is

allowed and it is ordered that the accused-petitioner

Namonarayan Meena S/o Shri Lelaram shall be enlarged on

bail provided he furnishes a personal bond in the sum of

Rs.50,000/- with two sureties of Rs.25,000/- each to the

satisfaction of the learned trial Judge for his appearance before

the court concerned on all the dates of hearing as and when called

upon to do so.

(NARENDRA SINGH DHADDHA),J

Seema/158

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