Shashi @ Sachin @ Gawaria vs State
2022 Latest Caselaw 2463 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1961/2022

Shashi @ Sachin @ Gawaria S/o Shri Indraji Gawaria, Aged About 22 Years, R/o Near Charbhuja Temple, R.k. Colony, Bhilwara. At Present House No. H-177, R.k. Colony, Police Station Subhash Nagar, District Bhilwara. (At Present Lodged In District Jail, Bhilwara)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

10/02/2022

The present bail application has been filed under Section 439

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

416/2021, Police Station City Kotwali, Bhilwara, for the offences

under Sections 147, 148, 149, 323, 324, 326, 307 I.P.C. and

Section 4/25 Arms Act.

Learned counsel for the petitioner submits that injured

received two injuries, out of which one injury is found to be

grievous in nature but on a non vital part of the body. Counsel

further submits that similarly situated co accused have been

enlarged on bail by the lower court and case of the present

petitioner is also similar to that of the co accused. The petitioner is

in judicial custody and the trial of the case will take sufficient long

(2 of 2) [CRLMB-1961/2022]

time. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Shashi @

Sachin @ Gawaria S/o Shri Indraji Gawaria shall be enlarged on

bail in F.I.R. 416/2021, Police Station City Kotwali, Bhilwara

provided he furnishes a personal bond in the sum of Rs.1,00,000/-

with two sureties of Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 76-prashant/-

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