Parhlad vs State Of Rajasthan
2022 Latest Caselaw 3380 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2860/2022

1. Parhlad S/o Bakhsu Regar, Aged About 23 Years, R/o Neem Ka Kheda P.s. Mandal Dist. Bhilwara.

(At Present Lodged In Dist. Jail, Bhilwara).

2. Rahul S/o Shri Shankar Mali, Aged About 22 Years, R/o Keero Ka Mohalla, Bheendar Police Station Bheendar, Udaipur, At Present Chaprasi Colony Bhilwara, P.s. Pratap Nagar, Bhilwara.

(At Present Lodged In Dist. Jail Bhilwara).

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

----Respondent

For Petitioner(s) : Mr. Sikander Khan. 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.30/2022, Police Station Rayala, District Bhilwara, for the

offences punishable under Sections 457, 380 of 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. 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 accused-

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                                   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) Parhlad S/o Bakhsu

Regar & (2) Rahul S/o Shri Shankar Mali, shall be released on bail

in connection with F.I.R. No.30/2022, Police Station Rayala,

District Bhilwara provided each of them executes a personal bond

in a sum of Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- 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 50-prashant/-

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