Rajasthan High Court - Jodhpur
Prahlad Ram vs State Of Rajasthan on 1 September, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11379/2022
Prahlad Ram S/o Lakha Ram, Aged About 25 Years, R/o Titop Ps
Sanchore Dist. Jalore (At Present Lodged In Distt. Jail Jalore)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vikram Singh for Mr. Umaid Singh
Rathore
For Respondent(s) : Mr. A.R. Choudhary, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 01/09/2022 The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.213/2022 Police Station Ahore, District Jalore for the offences punishable under Sections 419, 420, 467, 468, 471 & 120-B of the IPC and Section 4/6 of the Rajasthan Public Examination (Prevention of Unfair Means) Act.
Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate and challan of the case has already been presented. The petitioner is in the judicial custody since 16.07.2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 01/09/2022 at 08:45:08 PM)
(2 of 2) [CRLMB-11379/2022] I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner - Prahlad Ram S/o Lakha Ram, shall be enlarged on bail in FIR No.213/2022 Police Station Ahore, District Jalore provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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.
(MANOJ KUMAR GARG),J 245-Rashi/-
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