Balulal S/O Bhawaniram vs State Of Rajasthan ...
2023 Latest Caselaw 2156 Raj/2

[2023/RJJP/002729]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2082/2023

Balulal S/o Bhawaniram, Aged About 32 Years,
Resident Of Aamliyakheda Police Station Mishroli
District Jhalawar (Raj.) (At Present Confined In Sub
District Jail Bhawani Mandi District Jhalawar (Raj.)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Mr. Rohit Khandelwal, Adv.

For                     : Mr. Sanjeev Mahala, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

14/02/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.540/2022 registered at Police Station

Bhawani Mandi, District Jhalawar for the offence(s)

under Section(s) 379 & 411 IPC.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

the accused-petitioner is in judicial custody since

[2023/RJJP/002729] (2 of 2) [CRLMB-2082/2023]

long and the conclusion of the trial will take long

time, hence the petitioner may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Balulal S/o Bhawaniram shall

be released on bail, provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties

of Rs.50,000/- each to the satisfaction of the trial

Court, with the stipulation that the petitioner shall

appear before that Court on all subsequent dates of

hearing and as and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /73

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