Manglaram vs State
2022 Latest Caselaw 3211 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2274/2022

Manglaram S/o Sh. Ramchandra Ram, Aged About 29 Years, R/o Oriyana, P.s. Thanmwala, Dist. Nagaur (Raj.).

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

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Dev Krishna Gaur. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/03/2022

Heard learned counsel for the petitioner as well as learned

public prosecutor and perused material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

29/2020, Police Station Thanwala, District Nagaur, for the offences

punishable under Sections 498-A & 306 of IPC.

Counsel for the petitioner submits that there is no evidence

against the petitioner for abetment to commit suicide. Challan of

the case has already been presented and no investigation is

pending. The accused-petitioner is in judicial custody and the trial

of the case will take sufficient long time to be concluded.

Therefore, it is prayed that the petitioner may be released on bail.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-2274/2022]

Having regard to the totality of the facts and circumstances

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

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

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

allowed and it is directed that petitioner Manglaram S/o Sh.

Ramchandra Ram shall be released on bail in connection with FIR

No. 29/2020, Police Station Thanwala, 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 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.

(MANOJ KUMAR GARG),J 57-prashant/-

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