Rajasthan High Court - Jodhpur
Ravirai Marwah vs State on 19 January, 2018
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 855 / 2018
Ravirai Marwah S/o N.R.Marwah, By Caste Marwah, R/o R/32,
Mansrovar Garden, New Delhi. (At Present Lodged in Central Jail,
Jodhpur)
----Petitioner
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. NK Bohra, Mr. Nilesh Bohra, Mr. Gokulesh
Bohra, Mr. Lalit Kishore Sain
For Respondent(s) : Mr. KV Vyas, PP
_____________________________________________________
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 19/01/2018 The petitioner has been arrested in connection with FIR No.64/2017 of Police Station Ratanada, Jodhpur for the offence punishable under Sections 420, 467, 468, 471, 120B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioner submits that the petitioner is a paralytic person and also suffering from heart deceased. The offences are triable by the Magistrate. 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 has 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 (2 of 2) [CRLMB-855/2018] 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 Raviraj Marwah S/o N.R. Marwah shall be released on bail in connection with FIR No.64/2017 of Police Station Ratanada, Jodhpur 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.
(MANOJ KUMAR GARG)J. Ms/-110