Nand Lal vs State Of Rajasthan
2022 Latest Caselaw 5693 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5091/2022

Nand Lal S/o Kalu Lal, Aged About 40 Years, R/o Kachriya Khedi, Tehsil Nimbahera, District Chittorgarh (Raj.) (Presently Lodged At Sub Jail, Nimbahera)

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

----Respondent Connected With S.B. Criminal Miscellaneous Bail Application No. 5092/2022 Jalam Singh S/o Sohan Singh, Aged About 40 Years, R/o Roop Pura, P.s. Javad, District Neemuch (M.P.), At Present R/o Pani Ki Tanki Ke Pass, Ambanagar Nimbahera, P.S. Kotwali Nimbahera, District Chittorgarh (Raj.) (Presently Lodged At Sub Jail, Nimbahera)

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

----Respondent

For Petitioner(s) : Mr. Zafar Khan. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/04/2022

The present bail applications have been filed under Section

439 Cr.P.C. The petitioners have been arrested in connection with

F.I.R No.618/2021, Police Station Kotwali Nimbahera, District

Chittorgarh, for the offences punishable under Sections 457, 380

and 411 of the I.P.C.

Learned counsel for the petitioners submits that the offences

(2 of 2) [CRLMB-5091/2022]

alleged to have been committed by the petitioners are triable by

magistrate. The accused-petitioners are 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-

petitioners.

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

petitioners under Section 439 Cr.P.C.

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

are allowed and it is directed that petitioners Nand Lal S/o Kalu Lal

& Jalam Singh S/o Sohan Singh shall be released on bail in

connection with F.I.R No.618/2021, Police Station Kotwali

Nimbahera, District Chittorgarh provided each of them 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 their 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 127-128. prashant/-

Powered by TCPDF (www.tcpdf.org)