Rajasthan High Court - Jaipur
Dwarka Lal S/O Parmanand vs State Of Rajasthan on 20 May, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7214/2022
Dwarka Lal S/o Parmanand, Aged About 48 Years, R/o Manyagan
, Gaughat, Police Station Mothpur, District Baran Rajasthan
( Accused Is Presently Confined At District Jail Baran)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. B.S. Meena
For Respondent(s) : Mr. M.S. Saini, PP.
HON'BLE MR. JUSTICE FARJAND ALI
Order
20/05/2022
1. The instant bail application has been filed by the petitioner Dwarka Lal S/o Parmanand under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.63/2022 registered at Police Station Khanpur, Jhalawar for the offence(s) under Sections 143, 341, 323 and 307 IPC.
2. Learned counsel for the petitioner submits that a false case has been foisted against the petitioner. He has nothing to do with the alleged offences and no useful purpose would be served by keeping him behind the bars. There is no injury on the vital part of the body and none of the injuries is opined to be dangerous to life.
3. Per contra, learned Public Prosecutor opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and looking to the possibility that the trial may take long (Downloaded on 24/05/2022 at 09:35:19 PM) (2 of 2) [CRLMB-7214/2022] time to conclude, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(FARJAND ALI),J PREETI VALECHA /132 (Downloaded on 24/05/2022 at 09:35:19 PM) Powered by TCPDF (www.tcpdf.org)