Rajasthan High Court - Jodhpur
Jagdish vs State Of Rajasthan on 14 December, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14184/2020
Jagdish S/o Sh. Pukhraj Ji, Aged About 37 Years, R/o Khirodi,
Tehsil Sanchore, District Jalore. (At Present Lodged In Sub Jail,
Bhinmal, District Jalore).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr.Ramdeen Choudhary (on VC).
For Respondent(s) : Mr.Mahipal Bishnoi, PP.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/12/2020 In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
Heard learned counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with FIR No.332/2020 of Police Station Bhinmal, District Jalore for the offence punishable under Sections 489, 489A, 489B, 489C, 489D & 489E of IPC and Section 4/25 of Arms Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that there are no criminal antecedents of the petitioner since past 15 years. He also submits that the main accused Shambhu Nath has been released (Downloaded on 14/12/2020 at 08:46:52 PM) (2 of 2) [CRLMB-14184/2020] on bail. He further submits that the petitioner has already remained in custody for about 3 weeks.
Learned Public Prosecutor opposes 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 but 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.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Jagdish S/o Sh. Pukhraj Ji shall be released on bail in connection with FIR No.332/2020 of Police Station Bhinmal, District Jalore 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.
50-/Jitender/Sphophalia/-
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