Mangi Lal vs State
2022 Latest Caselaw 6587 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5409/2022

Mangi Lal S/o Ram Pratap, Aged About 35 Years, R/o Thalarka, Tehsil Nohar, Distirct Hanumangarh. (At Present Lodged In Sub Jail, Nohar)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R. S. Choudhary For Respondent(s) : Mr. Mahi Pal Bishnoi, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.144/2022, Police Station Rawatsar,

District Hanumangarh, registered for the offence under Sections

498A, 323, 308 & 34 of IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that neither the

injuries are dangerous to life nor the circumstances are such

which bring the matter within the ambit of section 308 of IPC.

There would be no justification for keeping the petitioner further

behind the bar and further investigation and trial will take

sufficiently long time, therefore, benefit of bail may be granted to

the accused petitioner.

(2 of 2) [CRLMB-5409/2022]

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

and particularly that the trial will take sufficiently long time,

therefore, without expressing any opinion on the merits/demerits

of the case, this Court is of the opinion that the bail application

filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner- Mangi Lal S/o Ram Pratap, arrested in

connection with F.I.R. No.144/2022, Police Station Rawatsar,

District Hanumangarh, shall be released on bail, provided he

furnishs a personal bond of Rs.50,000/- (Rupees Fifty Thousand)

and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand)

to the satisfaction of the 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.

(FARJAND ALI),J 102-nidhi/-

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