Madanlal vs State
2022 Latest Caselaw 2464 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1755/2022

Madanlal S/o Sh. Jalaram, Aged About 51 Years, R/o Beetan, Teh. Merta, Dist. Nagaur.

(At Present Lodged In Sub Jail, Merta City).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Leela Dhar Khatri. 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.

No.108/2020, P.S. Gotan, District Nagaur for the offences under

Sections 447, 302/34 I.P.C.

Learned counsel for the petitioner submits that similarly

situated co-accused Dilkhush & Supa Devi @ Supli have already

been granted bail by this Court and the case of the present

petitioner is not distinguishable from those of the co-accused.

Counsel further states that the material witnesses have been

examined in Court and they declared hostile. Counsel also submits

that no other connected evidence against the petitioner. The

petitioner is in judicial custody and the trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

(2 of 2) [CRLMB-1755/2022]

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 Madanlal S/o

Sh. Jalaram shall be enlarged on bail in F.I.R. No.108/2020, P.S.

Gotan, District Nagaur 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 65-prashant/-

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