Setharam @ Sethiya vs State
2022 Latest Caselaw 6599 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5964/2022

Setharam @ Sethiya S/o Pappuram, Aged About 22 Years, R/o Limbiya Police Station Anandpur Kalu, Dist. Pali (Raj.) (At Present Lodged In Pali Sub-Jail).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr Gajendra Panwar For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

CrPC on behalf of the petitioner, who is in judicial custody in

connection with FIR No.125/2022 registered at Police Station

Jaitaran, District Pali for offence under Sections 341, 395 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner stated that the offence is

triable by the Magistrate, no investigation and recovery is pending

against the accused petitioner, accused-petitioner is behind the

bars since 28.03.2022 and further investigation and trial will take

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

to the petitioner.

On contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5964/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that the offences are triable by Magistrate

and trial will take sufficiently longtime, therefore, without

expressing any opinion on 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 Setharam @ Sethiya S/o Pappuram

arrested in connection with FIR No.125/2022 registered at Police

Station Jaitaran, District Pali shall be released on bail, if not

wanted in any other case, provided he furnishes a personal bond

of Rs.50,000/- (rupees Fifty Thousand) and two sureties of

Rs.25,000/- (rupees Twenty Five Thousand) 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 completion of the trial.

(FARJAND ALI),J 241-Nidhi/-

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