Indarmal vs State Of Rajasthan
2022 Latest Caselaw 5695 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IInd Bail Application No. 4978/2022

Indarmal S/o Pyara @ Shanti Lal Kharol, Aged About 33 Years, R/o Tapariya Khedi, Police Station Gangapur, District Bhilwara (Raj.) (Lodged At Dist. Jail, Bhilwara)

----Petitioner Versus State Of Rajasthan, Through P.P.

----Respondent Connected With S.B. Criminal Miscellaneous IInd Bail Application No. 4979/2022 Shanti Lal @ Pyara Lal S/o Raghunath Kharol, Aged About 65 Years, R/o Tapariya Khedi, Police Station Gangapur, District Bhilwara (Raj.) (Lodged At Dist. Jail, Bhilwara)

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

----Respondent

For Petitioner(s) : Mr. Manoj Kumar Pareek. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

19/04/2022

The aforesaid second bail applications have been preferred

by the petitioners under Section 439 Cr.P.C. The petitioners have

been arrested in connection with F.I.R. No.321/2021, Police

Station Gangapur, District Bhilwara, for the offences punishable

under Sections 306, 384, 120-B I.P.C.

The first bail application of the petitioners was dismissed by

this Court vide order dated 11.03.2022 as not pressed with liberty

to file a fresh bail application after filing of the challan.

(2 of 2) [CRLMB-4978/2022]

Learned counsel for the petitioners submits that there is no

evidence against the petitioners for abetment to commit suicide.

Challan of the case has already been presented and no

investigation is pending. The trial of the case will take sufficient

long time to be concluded, therefore, the benefit of second 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 and gone through the material available on record,

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 second bail applications filed under Sec.439

Cr.P.C. are allowed and it is directed that petitioners Indarmal S/o

Pyara @ Shanti Lal Kharol & Shanti Lal @ Pyara Lal S/o Raghunath

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

No.321/2021, Police Station Gangapur, District Bhilwara provided

each of them executes a personal bond in a sum of Rs.1,00,000/-

and 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 123-124. prashant/-

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