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Rajasthan High Court - Jodhpur

Mohanlal vs State on 21 November, 2020

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                   (1 of 2)                     [CRLMB-12845/2020]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
   S.B. Criminal Miscellaneous Bail Application No. 12845/2020

Mohanlal S/o Shri Sawai Ram, Aged About 23 Years, Doodh Wala
Kheda, Baira, Police Station Raila, District Bhilwara. (At Present
Lodged In District Jail Bhilwara).
                                                                   ----Petitioner
                                   Versus
State, Through P.p.
                                                                ----Respondent


For Petitioner(s)        :     Mr. Ramesh Purohit on VC
For Respondent(s)        :     Mr. Mahipal Bishnoi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 21/11/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

This Court perused the material available on record. The petitioner has been arrested in connection with FIR No. 258/2020 of Police Station Mandal, Bhilwara for the offences punishable under Section 379 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C. (Downloaded on 21/11/2020 at 08:41:20 PM)

(2 of 2) [CRLMB-12845/2020] Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Mohanlal S/o Shri Sawai Ram shall be released on bail in connection with FIR No.258/2020 of Police Station Mandal, Bhilwara provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.

(DR.PUSHPENDRA SINGH BHATI),J.

29-Sudheer/-

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