Shankar Lal vs State Of Rajasthan
2022 Latest Caselaw 4172 Raj

(1 of 2) [CRLMB-3446/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3446/2022

1. Shankar Lal S/o Shri Gopal, Aged About 25 Years, R/o Village Mundiya, P.s. Kaladera, Dist. Jaipur.

2. Kalu Ram S/o Shri Gaurishankar, Aged About 25 Years, R/o Nai Dhani Ginoi, P.s. Kaladera, Dist. Jaipur. (At Present Lodged In Dist. Jail, Bhilwara).

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


For Petitioner(s)        :     Mr. RS Choudhary
For Respondent(s)        :     Mr. Laxman Solanki, PP



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                         Judgment / Order

15/03/2022

The petitioners have been arrested in connection with F.I.R.

No.42/2022 of Police Station Sadar, Bhilwara for the offence

punishable under Sections 406, 420, 120B IPC. They have

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioners submits that the offences are

triable by the Magistrate and 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-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

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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) Shankar Lal S/o Shri

Gopal & (2) Kalu Ram S/o Shri Gaurishankar, shall be released on

bail in connection with FIR No.42/2022 of Police Station Sadar,

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 75-MS/-

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