Pradeep Soni Son Of Shri Banwari ... vs State Of Rajasthan
2022 Latest Caselaw 6491 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 14612/2022

Pradeep Soni Son Of Shri Banwari Lal Jauhari, Aged About 47
Years, Resident Of Pradeep Silai Kendra, Rambabu Ki Haveli,
Chauth Mata Ki Gali, Sarrafa Market, Police Station Makbara,
Kota City, Kota (Raj.) Presently Tenant At Navneet Maheshwari
Ka Makan, Lal Burj, Furniture Market, Police Station Kaithuni
Pole, Kota City Kota (Raj.)
( At Present Accused Petitioner Confined In Central Jail Jaipur)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p
                                                                ----Respondent

For Petitioner(s) : Mr. Pushpendra Kumar Pandey For Respondent(s) : Mr. N.R. Saran, PP

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

30/09/2022

The present misc. application seeking bail under Section 439

Cr.P.C. has been filed by the petitioner, who has been arrested in

FIR No.698/2022 registered at Police Station Jhotwara, District

Jaipur (West), for the offences punishable under Sections 457,

380 and 411 of IPC.

Learned counsel for the accused petitioner submits that the

alleged offences are triable by the Magistrate. Counsel submits

that apart from FIR No.147/2001 registered at Police Station

Makbara, District Kota, the accused petitioner was arrested in rest

of the FIRs, which have been registered at Police Station Jhotwara,

District Jaipur. Counsel submits that the accused petitioner is in

judicial custody from the date of arrest. Trial of the case is likely

(2 of 2) [CRLMB-14612/2022]

to take its own time to conclude. Thus, the accused petitioner be

granted indulgence of bail.

Learned Public Prosecutor opposed the grant of bail

application.

Looking to the fact that alleged offences are triable by

Magistrate and trial may take time to conclude, without

commenting on the merits of the case, this Court deems it just

and proper to enlarge accused-petitioner on bail under Section

439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that accused petitioner

Pradeep Soni s/o Shri Banwari Lal Jauhari, provided, he

executes a personal bond in the sum of Rs.50,000/- with two

sound and solvent sureties of Rs.25,000/- each to the satisfaction

of learned trial court for their appearance before the court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(ANOOP KUMAR DHAND) J

Sharma NK/79

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