Bhanwar Lal @ Bhamariya And Ors vs State of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.219/2019, Police station Salumbar, District Udaipur, for the offences under Sections 392 & 411 of IPC.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioners submits that the FIR was registered after a period of three months from the date of incident for which there is no

satisfactory explanation. The petitioners are facing incarceration for last more than three months. The charge-sheet in the case has been filed. The

conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail application. Having regard to the facts and circumstances of the case and upon a consideration of the

arguments advanced, this Court is of the opinion that the bail application filed by the petitioners deserve to be accepted.

Consequently, the present bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1)Bhanwar Lal @

Bhamariya S/o Bhagwana, (2)Keshu Lal @ Kesha S/o Heera, & (3)Mana Ram @ Maniya S/o Heera arrested in connection with F.I.R.

No.219/2019, Police station Salumbar, District Udaipur shall be released on bail; provided each of them furnishes a personal bond of Rs.50,000/-

(Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/- (Rupees : Twenty Five Thousand Only) each to the satisfaction of the 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.