Ramlal Meena vs State Of Rajasthan
2022 Latest Caselaw 6407 Raj

(1 of 2) [CRLMB-5441/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5441/2022

Ramlal Meena S/o Bagdiram Meena, Aged About 22 Years, R/o Badwas Khurd Ps Arnod Dist. Pratapgarh (Accused Lodge At Dist. Jail Banswara)

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

----Respondent

For Petitioner(s) : Mr. Parikshit Nayak For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

02/05/2022

The petitioner has been arrested in connection with F.I.R.

No.216/2021 of Police Station Kotwali, District Banswara for the

offence punishable under Sections 379, 411 IPC. He has preferred

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

Counsel for the petitioner submits that the offences are

triable by the Magistrate and the accused-petitioner is 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-petitioner.

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

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-5441/2022]

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

allowed and it is directed that petitioner Ramlal Meena S/o

Bagdiram Meena, shall be released on bail in connection with FIR

No.216/2021 of Police Station Kotwali, District Banswara provided

he 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 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 52-MS/-

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