Kamlesh @ Mohit vs State Of Rajasthan ...
2023 Latest Caselaw 1742 Raj

[2023/RJJD/005244]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 397/2023

Kamlesh @ Mohit S/o Kalu Lal, Aged About 25 Years, Suthar Mohalla, Sarada, P.s. Sarada, Dist. Udaipur, Raj. (Presently Lodged In Sub Jail, Salumbar Dist. Udaipur).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

14/02/2023

The petitioner has been arrested in connection with FIR

No.165/2022 of Police Station Sarada, District Udaipur for the

offences punishable under Sections 419 & 420 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 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

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

[2023/RJJD/005244] (2 of 2) [CRLMB-397/2023]

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Kamlesh @ Mohit S/o

Kalu Lal shall be released on bail in connection with FIR

No.165/2022 of Police Station Sarada, District Udaipur 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 42-nidhi/-

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