Citation : 2022 Latest Caselaw 3460 Raj
Judgement Date : 5 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2964/2022
Vishnu Vaishnav S/o Shri Nathu Vaishnav, Aged About 40 Years, R/o 4-K-43, Dev Narain Circle, Patel Nagar, Bhilwara, Dist. Bhilwara.
(Lodged In Dist. Jail, Bhilwara).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jaikishan Haniya. For Respondent(s) : Mr. Laxman Solanki, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
05/03/2022
The present bail application has been filed under Section 439
Cr.P.C. The petitioner has been arrested in connection with F.I.R.
No.6/2022, Police Station Karoi, District Bhilwara, for the offences
under Sections 420, 406 of Indian Penal Code.
Learned counsel for the petitioner submits that the offences
alleged to have been committed by the petitioner are triable by
Magistrate. The petitioner is in judicial custody and the trial of the
case will take sufficient long time. Therefore, the benefit of bail
should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and
gone through the material available on record.
(2 of 2) [CRLMB-2964/2022]
Taking into account the facts and circumstances of the case,
without commenting on the merits of the case, this Court deems it
just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is ordered that the accused-petitioner Vishnu
Vaishnav S/o Shri Nathu Vaishnav shall be enlarged on bail in
F.I.R. No.6/2022, Police Station Karoi, District Bhilwara 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 the learned trial
Judge for his appearance before the court concerned on all the
dates of hearing as and when called upon to do so.
(MANOJ KUMAR GARG),J 59-prashant/-
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