Mangi Lal vs State Of Rajasthan
2022 Latest Caselaw 8170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7619/2022

Mangi Lal S/o Shivram, Aged About 38 Years, R/o Narva Khichiyan, Police Station Soorsagar, District Jodhpur. (At Present Lodged In District Jail, Nagaur)

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

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Vikram Sharma, P.P.

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE)

Judgment / Order

14/06/2022

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.120/2021 of

Police Station Mundva, District Nagaur for the offences punishable

under Sections 420 and 406 of IPC. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner submitted that petitioner

is owner of the truck which is said to be used in the incident of

theft narrated in the FIR. It is further submitted that petitioner

has falsely been implicated in this case and investigation against

him is complete and trial of the case will take time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-7619/2022]

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, this Court deems it just and proper to grant bail to the

accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Mangi Lal S/o

Shivram shall be released on bail in connection with FIR

No.120/2021 of Police Station Mundva, District Nagaur provided

he executes a personal bond in a sum of Rs.50,000/- with two

sound and solvent sureties of Rs.25,000/- each to the satisfaction

of learned trial court for his appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(KULDEEP MATHUR), VJ 42-Taruna/-

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