Lalit Parwani vs State on 17 November, 2021

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Rajasthan High Court - Jodhpur

Lalit Parwani vs State on 17 November, 2021

Bench: Manoj Kumar Garg

                                     (1 of 2)                     [CRLMB-15509/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 15509/2021

Lalit Parwani S/o Mohan Das Ji, Aged About 38 Years, R/o Ram
Nagar, Jhanwar Road, Chopasani, Jodhpur (At Present Lodged At
Central Jail Jodhpur)
                                                                     ----Petitioner
                                     Versus
State, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Neel Kamal Bohra
For Respondent(s)          :     Mr. Vikram Sharma, PP
                                 Mr. Manish Tak



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order 17/11/2021 The petitioner has been arrested in connection with FIR No.337/2020 of Police Station Udaimandir, Jodhpur for the offence punishable under Sections 420, 406, 467, 468, 471, 120B IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the offences are triable by Magistrate and 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 and learned counsel for the complainant have 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 (Downloaded on 17/11/2021 at 09:01:27 PM) (2 of 2) [CRLMB-15509/2021] 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 Lalit Parwani S/o Mohan Das Ji, shall be released on bail in connection with FIR No.337/2020 of Police Station Udaimandir, Jodhpur 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 81-MS/-

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Rajasthan High Court - Jodhpur