Sohan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 1662 Raj

[2023/RJJD/004815]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 16334/2022

Sohan Lal S/o Shri Kishan Lal, Aged About 39 Years, R/o Ward No. 7, Chandurwali, Ps Tibbi Dist. Hanumangarh (Raj.) (Presently Lodged In Dist. Jail Hanumangarh).

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


For Petitioner(s)         :     Mr. Himmat Jagga
For Respondent(s)         :     Mr. Anees Bhurat, PP



            HON'BLE MR. JUSTICE MADAN GOPAL VYAS

                          Judgment / Order

10/02/2023

The petitioner has been arrested in connection with FIR

No.417/2021 of Police Station Sangria, District Hanumangarh for

the offences punishable under Sections 420, 406, 409 & 120-B of

IPC & Sections 4, 5 & 6 of Prize Chits and Money Circulation

Schemes (Banning) Act. 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 and submitted that the petitioner is a habitual offender.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

[2023/RJJD/004815] (2 of 2) [CRLMB-16334/2022]

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 Sohan Lal S/o Shri

Kishan Lal shall be released on bail in connection with FIR

No.417/2021 of Police Station Sangria, District Hanumangarh

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- 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 29-nidhi/-

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