Rajasthan High Court - Jodhpur
Chandra Prakash @ Chunky Jethani vs State on 13 November, 2017
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 10198 / 2017
Chandra Prakash @ Chunky Jethani S/o Manohar Lal Jethani, By
Caste Sindhi, Resident of Near Mehtab Ki Tal, Sindhu Nagar,
Bhilwara, Police Station City Kotwali, Bhilwara. (At Present
Confined in District Jail, Bhilwara).
----Petitioner
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. P.N. Mohnani.
For Respondent(s) : Mr. Pankaj Awasthi, Public Prosecutor.
_____________________________________________________
HON'BLE MR. JUSTICE P.K. LOHRA
Order 13/11/2017 Heard learned counsel for the petitioner, learned Public Prosecutor and perused the materials available on record.
Having regard to the facts and circumstances of the case and taking into account alleged criminal delinquency of the petitioner for offence under Section 392 Cr.P.C., which is triable by Magistrate, without expressing any opinion on merits of the case, I feel persuaded to enlarge the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that accused-petitioner Chandra Prakash @ Chunky Jethani S/o Manohar Lal Jethani, arrested in connection with F.I.R. No.355/2017, Police Stationb City Kotwali, District Bhilwara, may be released on bail; provided he furnishes a personal bond of Rs.50,000/- with two surety bonds of (2 of 2) [CRLMB-10198/2017] Rs.25,000/- each to the satisfaction of learned trial Court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(P.K. LOHRA)J. Twinkle Singh/85