Rajasthan High Court - Jodhpur
Mahipal @ Pepsi vs State Of Rajasthan (2025:Rj-Jd:22453) on 9 May, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:22453]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10555/2023
Mahipal @ Pepsi S/o Arjun Lal, Aged About 26 Years, R/o
Jhoothri Phala Bileti P.s. Kherwada, District Udaipur. (At Present
Lodged In District Jail, Dungarpur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jitendra Ojha
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 09/05/2025 The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in judicial custody in connection with F.I.R. No.206/2022 Police Station Rishabdev, District Udaipur registered for the offence punishable under Sections 395 & 397 of IPC and Section 4/25 of Arms Act.
The first bail application was dismissed by this Court vide order dated 18.10.2022.
Learned counsel for the petitioner submits that the petitioner is in judicial custody since 04.09.2022 and upto this time only 7 prosecution witnesses have been examined before the trial Court out of total 14 prosecution witnesses and the trial of the case is yet pending. Counsel further submits that there are no antecedents against the petitioner. With these submissions, it is (Downloaded on 09/05/2025 at 10:42:01 PM) [2025:RJ-JD:22453] (2 of 2) [CRLMB-10555/2023] prayed that the benefit of bail may be granted to the accused- petitioner.
Learned Public Prosecutor has opposed the prayer of bail. I have considered the arguments advanced before me and gone through the material available on record.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the second bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Mahipal @ Pepsi S/o Arjun Lal shall be released on bail in connection with F.I.R. No.206/2022 Police Station Rishabdev, District Udaipur provided he executes a personal bond in a sum of Rs.1,00,000/- with two sureties of Rs.50,000/- 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 23-Rashi/-
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