Rajmal vs State Of Rajasthan
2022 Latest Caselaw 15007 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR.

....

S.B. Criminal Misc. Bail Application No. 16151/2022

Rajmal S/o Ramlal, Aged About 42 Years, Khodip, Ps Nikumh,

Dist. 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. Vikram Sharma, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

20/12/2022

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

Cr.P.C. on behalf of accused-petitioner Rajmal S/o Ramlal. The

petitioner has been arrested in connection with FIR No. 411/2022

registered at Police Station Kotwali Nimbahera for the offences

under Section 406 and 420 of the Indian Penal Code.

2. Learned counsel for the accused-petitioner submits that the

present matter is a civil dispute and the case is exclusively triable

by the Court of Magistrate. Trial is likely to take long time to

conclude. No fruitful purpose would be served by keeping the

accused-petitioner behind the bars till disposal of the case.

3. Per contra, learned Public Prosecutor has vehemently

opposed the bail application.

(2 of 2) [CRLMB-16151/2022]

4. Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

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

petitioner on bail.

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

allowed and it is ordered that the accused-petitioner named above

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.

(FARJAND ALI),J 333-Mohan/-

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