Rajasthan High Court - Jodhpur
Lokesh Puri vs State Of Rajasthan on 28 October, 2021
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 14900/2021
Lokesh Puri S/o Gopal Puri, Aged About 23 Years, R/o Near Baba
Dham, Shyam Nagar, Police Sation Pratapnagar, District Bhilwara
At Present District Jail Bhilwara
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. JVS Deora
For Respondent(s) : Mr. Javed Gauri, PP
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Order 28/10/2021 The present bail application has been filed on behalf of the petitioner under Section 439 Cr.P.C, who has been arrested in connection with FIR No.303/2020 Police Station Ambamata, District Udaipur for the offences punishable under Sections 392, 34 IPC.
Learned counsel for the petitioner submits that the alleged offence is triable by Magistrate and after investigation charge sheet has been submitted. Learned counsel further submitted that the petitioner is in judicial custody since 28.07.2020 and the trial will take its own time.
Per contra, learned Public Prosecutor opposed the bail application.
Having regard to the totality of the facts and circumstances of the case and more particularly that the alleged offences are triable by Magistrate and after investigation charge sheet has been (Downloaded on 28/10/2021 at 09:34:10 PM) (2 of 2) [CRLMB-14900/2021] submitted and also looking to the fact that the conclusion of the trial will take time, without expressing any opinion about the merits and the demerits of the case, the bail application is accepted.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Lokesh Puri S/o Gopal Puri, shall be released on bail in connection with FIR No.303/2020 Police Station Ambamata, District Udaipur provided he executes personal bond in a sum of Rs.50,000/- each with two sound and solvent surety of Rs.25,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(ANOOP KUMAR DHAND),J 171-nidhi/-
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