Rajasthan High Court - Jodhpur
Kalu Kalbeliya vs State Of Rajasthan on 14 March, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2644/2022
Kalu Kalbeliya S/o Mangu Kalbeliya, Aged About 40 Years, R/o
Kali Chant, P.s. Chanderia, District Chittorgarh. (At Present
Lodged At District Jail, Chittorgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. R.K. Charan
For Respondent(s) : Mr. Mukesh Trivedi, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 14/03/2022 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.284/2018 Police Station Chanderiya, District Chittorgarh for the offence punishable under Sections 147, 148, 149, 395, 396, 323 & 379 IPC.
Counsel for the petitioner submits that similarly situated co- accused Satyanarayan, Sunil, Shyam Lal, Babu, Badrilal & Sadiya @ Raju @ Ratan have already been enlarged on bail and the case of the present petitioner is similar to that of the co-accused. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application.
Having regard to the totality of the facts and circumstances (Downloaded on 14/03/2022 at 08:48:16 PM) (2 of 2) [CRLMB-2644/2022] 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.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Kalu Kalbeliya S/o Mangu Kalbeliya shall be released on bail in connection with FIR No.284/2018 of Police Station Chanderiya, District Chittorgarh 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.
(MANOJ KUMAR GARG),J 16-Ishan-raksha/-
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