Rameshchandra vs State Of Rajasthan
2022 Latest Caselaw 3376 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2944/2022

1. Rameshchandra S/o Ganpat Nayak, Aged About 44 Years, R/o Chayan Samelipada, P.s. Ranapur, Dist. Jhabuda, Madhya Pradesh.

(Presently Lodged In Jail, Banswara).

2. Dinesh S/o Sapla Bhuriya, Aged About 37 Years, R/o Holi Chakla, P.s. Ranapur, Dist. Jhabuda, Madhya Pradesh.

(Presently Lodged In Jail, Banswara).

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

----Respondent

For Petitioner(s) : Mr. Raghuveer Singh Bhati. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2022

The petitioners have been been arrested in connection with

F.I.R. No.278/2019, Police Station Kotwali, District Banswara, for

the offences punishable under Sections 420, 406, & 120-B of the

I.P.C. The petitioners have preferred this bail application under

Section 439 Cr.P.C.

Counsel for the petitioners submits that the offences alleged

to have been committed by the petitioners are triable by

Magistrate. Challan of the case has already been presented and no

investigation is pending. The accused-petitioners are in judicial

custody and the trial of the case will take sufficient long time to be

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

(2 of 2) [CRLMB-2944/2022]

accused-petitioners.

Learned Public Prosecutor has opposed the bail application.

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

petitioners under Section 439 Cr.P.C.

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

allowed and it is directed that petitioners (1) Rameshchandra S/o

Ganpat Nayak & (2) Dinesh S/o Sapla Bhuriya, shall be released

on bail in connection with F.I.R. No.278/2019, Police Station

Kotwali, District Banswara provided each of them executes a

personal bond in a sum of Rs.2,00,000/- with two sound and

solvent sureties of Rs.1,00,000/- each to the satisfaction of

learned trial court for their 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 65-prashant/-

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