Citation : 2023 Latest Caselaw 2749 Raj
Judgement Date : 5 April, 2023
[2023/RJJD/008898]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3536/2023
Mangla Ram S/o Kapurji, Aged About 45 Years, Rajendra Nagar, Jalore Teh. And Dist. Jalore. (At Present Lodged In Dist. Jail, Jalore).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Sravan Saini For Respondent(s) : Mr. Arun Kumar, PP
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Judgment / Order
05/04/2023
The petitioner has been arrested in connection with FIR
No.28/2023 of Police Station Kotwali Jalore, District Jalore for the
offence punishable under Sections 420, 467, 468, 471 & 181 of
IPC. He has preferred this bail application under Section 439
Cr.P.C.
Learned counsel for the petitioner submits that the petitioner
has falsely been implicated in the present case and the offences
are triable by First Class Magistrate. The accused-petitioner is
behind bars and the trial of the case will take time. Therefore, it is
prayed that the accused-petitioner may be enlarged on bail.
Learned Public Prosecutor has vehemently opposed the bail
application.
Having regard to the totality of the facts and circumstances
of the case, without expressing any opinion on the merits of the
[2023/RJJD/008898] (2 of 2) [CRLMB-3536/2023]
case, I deem it just and proper to grant bail to the accused
petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is
allowed and it is directed that petitioner Mangla Ram S/o
Kapurji shall be released on bail in connection with FIR
No.28/2023 of Police Station Kotwali Jalore, District Jalore
provided he executes a personal bond in a sum of Rs.50,000/-
with two sound and solvent sureties of Rs.25,000/- 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 the completion of the trial.
(MADAN GOPAL VYAS),J 158-nidhi/-
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