Ramesh @ Ramjan Khan vs State Of Rajasthan
2022 Latest Caselaw 6621 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5624/2022

Ramesh @ Ramjan Khan S/o Sh. Jabroo Khan, Aged About 47 Years, B/c Mohammedan R/o Mandwala Tehsil And Dist. Jalore Raj. (Presently Lodged In Dist. Jail Jalore)

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

----Respondent

For Petitioner(s) : Mr. Pradeep Shah 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.491/2019, Police Station Kotwali, District

Jalore, registered for the offence under Sections 420 & 406 IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that there was

business transaction between the parties but an attempt has been

made to give it a color of offence. The offences are triable by the

Magistrate and the petitioner is behind the bar and his further

incarceration is not required in the case and further investigation

and trial will take sufficiently long time, therefore, benefit of bail

may be granted to the accused petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5624/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by 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 accused-petitioner-Ramesh @ Ramjan Khan S/o Sh.

Jabroo Khan, arrested in connection with F.I.R. No.491/2019,

Police Station Kotwali, District Jalore, shall be released on bail,

provided they furnish a personal bond of Rs.50,000/- (Rupees

Fifty Thousand) each and two sureties of Rs.25,000/- (Rupees

Twenty Five Thousand) to the satisfaction of the 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.

(FARJAND ALI),J 142-nidhi/-

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