Ravi @ Ravindranath @ Khalla vs State Of Rajasthan
2022 Latest Caselaw 8120 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7426/2022

Ravi @ Ravindranath @ Khalla S/o Mohannath, Aged About 20 Years, R/o Natho Ke Bass, Khudala, P.s. Jhanwar District Jodhpur. (Presently Lodged In Central Jail, Jodhpur)

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

----Respondent

For Petitioner(s) : Mr. Sunil Bishnoi For Respondent(s) : Mr. Anil Joshi, AAG

HON'BLE MR. JUSTICE MADAN GOPAL VYAS(VACATION JUDGE)

Judgment / Order

06/06/2022 This bail application under Section 439 Cr.P.C. is laid by

petitioner in connection with an FIR No.122/2022 registered at

Police Station Mathania, District Jodhpur, wherein he is charged

for offences punishable under Section 379 IPC.

Learned counsel for the petitioner submits that the offence

alleged against the petitioner is triable by magistrate and the

petitioner is in judicial custody since long, and conclusion of the

trial will take time, therefore, benefit of bail may be granted to

the petitioner.

Learned Public Prosecutor opposed the bail application and

submitted that the petitioner is a habitual offender and ten cases

are pending against him.

Having heard learned counsel for the parties and considering

the fact that offence is triable by Magistrate, without expressing

(2 of 2) [CRLMB-7426/2022]

any opinion on merits of the case, I deem it just and appropriate

to grant indulgence to the petitioner by enlarging him on bail.

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

allowed and it is ordered that accused-petitioner Ravi @

Ravindranath @ Khalla S/o Mohannath arrested in connection with

F.I.R. No.122/2022 Police Station Mathania, District Jodhpur, may

be released on bail; provided he furnishes a personal bond of

Rs.1,00,000/- with two surety bonds of Rs.50,000/- each to the

satisfaction of learned trial Court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(MADAN GOPAL VYAS(VACATION JUDGE)),J 33-nidhi/-

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