Jitu @ Jitendra Meena vs State Of Rajasthan
2022 Latest Caselaw 6615 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5425/2022

Jitu @ Jitendra Meena S/o Chunnilal Ji Meena, Aged About 45 Years, R/o Pipla Fala Kalasiya Kant Parsad Dist. Udaipur (At Present Lodged At Dist. Jail Udiapur)

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

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot For Respondent(s) : Mr. A. R. Choudhary, 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.123/2014, Police Station Tidi, District

Udaipur, registered for the offence punishable under Sections 392

and 402 of the IPC and Section 4/25 of the Arms Act.

Heard and considered arguments advanced by learned

counsel for the petitioner learned Public Prosecutor. Perused the

material available on record.

Learned counsel for the petitioner stated that offences are

triable by Magistrate; the petitioner could not appear before the

learned trial Court due to some unavoidable reasons. Learned

Counsel assures this court that the petitioner will regularly appear

before the trial court either personally or through his pleader and

the trial shall not impeded on account of his behaviour. With these

(2 of 2) [CRLMB-5425/2022]

submissions, learned counsel for the petitioner prayed that the

benefit of bail may be granted to the petitioner.

Per contra learned Public Prosecutor has opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly looking to the fact that offences are triable by First

Class Magistrate and 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 petitioners - Jitu @ Jitendra Meena S/o Chunnilal Ji

Meena both arrested in connection with F.I.R. No.123/2014 ,

Police Station Tidi, District Udaipur, shall be released on bail if

not wanted in any other case; provided each of them furnishes a

personal bond of Rs.50,000/- with two surety bonds of

Rs.25,000/- each to the satisfaction of the learned trial court with

the stipulation to appear before that Court on all dates of hearing

and as and when called upon to do so.

(FARJAND ALI),J 105-nidhi/-

Powered by TCPDF (www.tcpdf.org)